JAYPAL 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 petitioner for quashing of the Chargesheet No.98B of 2020, dtd. 19/11/2020 (Case Crime No.449 of 2019, under Ss. 420, 467, 468, 471 and 120-B IPC, Police Station Kotwali Roorkee, District Haridwar), Cognizance Order dtd. 19/1/2024, passed in Criminal Case No.142 of 2024, State Vs. Jaypal, by the court of Additional Chief Judicial Magistrate, Roorkee, District Haridwar ('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.) According to the FIR, co-accused, by forging documents, sold a property of the respondent no.3 ('the informant') to the petitioner.