VIRENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant petition under Sec. 528 of the Bhartiya Nagrik Suraksha Sanhita, 2023, has been preferred by the petitioners for quashing of the Chargesheet dtd. 26/7/2021 (Case Crime No.169 of 2021, under Ss. 147, 148, 323, 324, 325, 504 and 506 IPC, Police Station Gadarpur, District Udham Singh Nagar), Summoning Order dtd. 21/12/2021, passed in Criminal Case No.6607 of 2021, State Vs. Virendra Singh and Others, by the court of Judicial Magistrate, I, Rudrapur, District Udham Singh Nagar ('the case') as well as the entire proceedings of the case, on the basis of amicable settlement between the parties. A joint compounding application has been filed along with the affidavits.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the petitioner would submit that the parties have amicably settled the dispute; it was a small dispute between the parties.