RAM PRAKASH Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) The applicant, by means of present application under Section 482 Cr.P.C., seeks to quash charge-sheet dated 07.04.2009, summoning order dated 31.07.2009 as well as the entire proceedings of Criminal Case No. 4155 of 2009, captioned as State vs. Anil Kumar Kansal, under Section 420 of IPC, pending before the Chief Judicial Magistrate, Haridwar.

(2.) The applicant was summoned to face trial for the offences punishable under Section 420 of IPC in a criminal case filed by the respondent no.2. In paras no. 3, 4 and 5 of the affidavit accompanying Criminal Misc. Application being CRMA No. 364 of 2015, it has been stated by the complainant that he has already entered into compromise with the accused-applicant Ram Prakash with the intervention of some respectable persons of the society. According to the affidavit no dispute exists between the parties. He has further stated that now he does not want to initiate prosecution of the instant case against the applicant.

(3.) The offence punishable under Sections 420 of IPC is a compoundable offence with the permission of the