RAKHI GIRI GOSWAMI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant petition under Sec. 528 of the Bhartiya Nagarik Suraksha Sanhita, 2023 has been preferred by the petitioners to quash the charge sheet dated 01 of 2024 dtd. 16/5/2024, under Sec. 406, 420, 467, 468, 471 and 120B IPC in FIR No. 326 of 2022, dtd. 4/7/2022, Police Station Ranipur, District Haridwar as well as summoning order dtd. 5/6/2024 passed in Criminal Case No. 7794 of 2024 (Old No. 582 of 2024), State Vs. Gopal Giri Goswami and others, by the court of 1st Judicial Magistrate, District Haridwar ('the case'), as well as the entire proceedings of the case on the basis of amicable settlement between the parties. A Compounding Application No. 1 of 2024 has been filed alongwith the affidavit of the parties.

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

(3.) According to the FIR lodged by the respondent no.2, the petitioner no. 2 was her tenant, who subsequently forged an agreement to sale and threatened that he will not vacate the flat.