RIPIN AGGARWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner/accused would submit that this is the petition filed by the petitioner/accused to quash/set aside the charge sheet dtd. 10/3/2022, summoning order dtd. 2/6/2022 as well as entire proceedings of Criminal Case No. 3947 of 2022, 'State vs. Ripin Aggarwal' under Ss. 323, 427, 504 and 506 of IPC arising out of the Case Crime No.236 of 2021, P.S. Dalanwala, District Dehradun, pending before the Court of Chief Judicial Magistrate, Dehradun.

(2.) Learned counsel for the petitioner/accused would submit that the proceedings of the trial was stayed by a Coordinate Bench of this Court, vide order dtd. 4/9/2024; that, during the pendency of present petition, the petitioner/accused and the respondent no.2/victim have amicably settled the dispute and have entered into a compromise and now the respondent no.2/victim does not want to prosecute the petitioner in the present case.

(3.) Parties are present in the Court today through V.C. duly identified by their respective counsel. Parties have also filed their respective affidavits stating the above fact of compromise between them.