NATASHA NAHA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant petition under Sec. 482 of the Code of Criminal Procedure, 1973, has been preferred by the petitioners for quashing of the charge sheet dtd. 31/1/2023 and the summoning order dtd. 20/3/2023 (Case Crime No.86 of 2022, under Ss. 506 IPC and Sec. 67 of the Information Technology Act, 2000, Police Station Mukhani, District Nainital), passed in Criminal Case No.1730 of 2023, State Vs. Debroop Naha and Another, by the court of Chief Judicial Magistrate, Nainital, District Nainital ('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, the petitioner no.2 and the respondent no.2 ('the infomant') were friends. The FIR records that the petitioner no.2 forwarded some intimate videos of the informant to the petitioner no.1, his mother. They were further transmitted to the father of the informant. It is this FIR in which after investigation, chargesheet was submitted.