HARIOM SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to the FIR/Case Crime No. 10 of 2018, dtd. 13/1/2018, Police Station Jaspur, District Udham Singh Nagar, Charge-sheet dtd. 16/5/2018, under Sec. 420, 467, 468, 471 IPC and summoning order dtd. 31/5/2018, passed in Criminal Case No. 331 of 2018, State Vs. Rakesh Kumar Singh, by the court of Civil Judge/Judicial Magistrate, Jaspur, District Udham Singh Nagar ('the case') as well as the entire proceedings of the case.

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

(3.) Learned counsel for the petitioners would submit that parties have settled the dispute amicably. It is argued that, initially, the charge sheet was submitted against some other co-accused Simranjeet Singh, Succha Singh, Harkesh @ Rakesh Saini, Hari Ram and Khushal Singh and those co-accused have already compounded the offence, which was recorded by the Court in Criminal Misc. Application No. 2424 of 2019, Harkesh @ Rakesh Saini and other Vs. State of Uttarakhand and another on 9/1/2020. It is argued that subsequently, supplementary charge sheet was submitted against the petitioners and another person. They have also settled the dispute amicably.