FARMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present C482 application has been filed by the applicant for quashing the charge sheet dtd. 25/3/2022 and impugned cognizance/summoning order dtd. 26/3/2022 and entire proceedings of Criminal Case No.78 of 2022 (Case Crime No.30 of 2022), under Ss. 380, 457, 411 and 34 of IPC registered at Police Station Khanpur, District Haridwar, pending before learned Judicial Magistrate, Laksar, District Haridwar, qua, against the applicant.

(2.) A joint compounding application has been moved on behalf of the parties, supported by their respective affidavits, seeking to compound offences under the aforesaid Sec. .

(3.) It is contended in the compounding application by the parties that the matter has been amicably settled between them.