KRISHNA MOHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the charge-sheet, summoning order and the entire proceedings of Criminal Case No. 1162 of 2017 under Ss. 420, 467, 468 and 471 of the Indian Penal Code, 180, pending before the Court of learned Additional Chief Judicial Magistrate, Khatima, District Udham Singh Nagar.

(2.) Subsequent to the submission of the chargesheet, learned Trial Court took the cognizance and passed the summoning order against the applicant-accused person for the offence under Ss. 420, 467, 468 and 471 of Indian Penal Code, 1860.

(3.) Along with C-482 Application, a joint Compounding Application (IA No. 2 of 2024) has been signed and filed by the parties, which is duly supported by separate affidavits of the parties.