JASVEER SINGH RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been preferred by the petitioner for quashing the summoning order dtd. 9/5/2022, under Ss. 147, 323, 504, IPC, passed in Criminal Case No.3430 of 2022, State vs. Sandeep Kukreti and others, by the court of Additional Chief Judicial Magistrate, Dehradun, District Dehradun ('the case') as well as entire proceeding of the case qua the petitioner on the basis of amicable settlement between the parties. A joint compounding application has also been filed supported by the affidavits.

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

(3.) According to the FIR, on 9/4/2020, the petitioner and the co-accused attacked the informant. The FIR is quite in detail.