LAKHVINDER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicants, by means of present application under Section 482 Cr.P.C., seek to quash the charge -sheet dated 17.08.2012, cognizance order dated 22.09.2012 and the entire proceedings of Criminal Case No. 1292 of 2013, captioned as State vs. Lakhvinder Singh and others, under Sections 472 of IPC, pending in the Court of 2nd Additional Civil Judge (Senior Division) / Judicial Magistrate, Rudrapur, Udham Singh Nagar.

(2.) ALTHOUGH an FIR was lodged against the applicants for the offences punishable under Sections 147, 504, 506 and 427 of IPC, but the charge -sheet was submitted against the accused -applicants for the offence punishable under Section 427 of IPC only. Cognizance was taken on the charge -sheet and the accused -applicants were summoned to face the trial. Aggrieved against the same, application under Section 482 Cr.P.C. was filed.

(3.) A compounding application no. 777 of 2014 has been filed by the parties to indicate that they have buried their differences and have settled their disputes amicably. The complainant prayed for compounding of offence complained of against the accused -applicants. The affidavits of applicant Gurbaz Singh (applicant no. 6) and the complainant Harpal Singh (respondent no. 2) are brought on record. Both Gurbaz Singh and Harpal Singh are present in person before this Court duly identified by their counsel Mr. Lalit Sharma and Mr. Azmeen, Advocates. Both of them stated that they have no grievances against each other.