HANSI DEVI Vs. KUNWAR SINGH

JUDGEMENT

(1.) THE applicants, by means of present application / petition under Section 482 of Cr.P.C., seek to quash the summoning order dated 14.01.2011, passed in criminal case no. 02 of 2011, Kunwar Singh vs Mahipal Singh and others, under Sections 323, 427, 504, 506 of IPC, pending in the court of Judicial Magistrate, Bhikiyasain, District Almora.

(2.) HEARD learned counsel for the parties and perused the documents on record.

(3.) AT the very outset, learned counsel for the respondent stated that parties to the litigation have entered into compromise outside the Court. It was also stated by learned counsel that both the parties have buried their differences amicably.