VARUN KUMAR Vs. STATE OF UTTARAHAND

JUDGEMENT

(1.) THE applicants, by means of present petition moved under Section 482 Cr.P.C., seek to quash the summoning order dated 04.01.2014 as well as the entire proceedings of Criminal Case No. 686 of 2013, captioned as Smt. Ayushi vs. Varun Kumar and others, under Section 406 of IPC, pending before Additional Judicial Magistrate, Khatima, District Udham Singh Nagar.

(2.) A criminal complaint case was filed by respondent no. 2 against four named accused persons including the present applicants for the offences punishable under Sections 406 of IPC. After recording the evidence under Sections 200 and 202 Cr.P.C., the applicants were summoned to face the trial for the selfsame offence. Aggrieved against the same, present application under Section 482 Cr.P.C. was filed.

(3.) A compounding application being CRMA No. 649 of 2015 is filed by the parties to show that the parties have buried their differences and have settled their disputes amicably. The victim Smt. Ayushi is present in person, duly identified by her counsel Mr. S.K.Mishra, Advocate. Smt. Ayushi (victim) says that there is no grievance left against the petitioners/applicants. She further says that she is not interested in prosecuting the applicants and seeks permission of this Court to compound the offence alleged against the applicants. Applicant no.1 Varun Kumar (husband) is also present in person, duly identified by his counsel Mr. G.S.Shandu, Advocate.