SURENDRA KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of present application under Section 482 of Cr.P.C., the applicants seek to quash the charge -sheet dated 31.05.2014, summoning order dated 13.06.2014, as also the proceedings of criminal case no. 1677 of 2014, State vs Surendra Kumar and another, pending in the court of Addl. Chief Judicial Magistrate, Kashipur, District Udham Singh Nagar on the basis of compromise between respondent no. 2 and the applicants.

(2.) RESPONDENT no. 2 is the informant, as also father of the deceased. FIR was lodged against the applicants for the offence punishable under Section 304A of IPC. After the investigation, a charge -sheet was submitted against them for the selfsame offence.

(3.) LEARNED counsel for the applicants prayed that criminal proceedings pending against the applicants be quashed in view of compromise between the informant/father of victim and the applicants. Compounding application, being CRMA no. 1168 of 2014, is filed supported by affidavits of applicant no. 2 and respondent no. 2. Respondent no. 2, as also the applicants are present in person before this Court, duly identified by their respective counsel Mr. P.C. Petshali and Mr. Amrish Agarwal to verify the contents of the compounding application.