NAVI JAAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present C482 application has been filed by the applicant along with the compounding application (IA/1/2024) for quashing the charge-sheet dtd. 20/1/2021, cognizance/summoning order dtd. 2/8/2021 passed by the learned Judicial Magistrate, Kichha, District Udham Singh Nagar in Criminal Case No.759 of 2022 State Vs. Navi Jaan and Anr., for the offences punishable under Ss. 452, 323, 354, 504 and 506 IPC against applicant No.1 and under Ss. 504 and 506 IPC against applicant No.2 and the entire proceedings of aforementioned criminal case, on the basis of a compromise entered into between the parties.

(2.) This Court vide previous order dtd. 8/4/2025 directed the parties to the proceedings to appear before the District Legal Services Authority, District Udham Singh Nagar on 15/4/2025, who, in turn, was directed to record the statements of parties and verify the contents of the affidavits filed along with the compounding application.

(3.) The compliance report of Secretary, District Legal Services Authority, District Udham Singh Nagar dtd. 15/4/2025 is available on record.