VIRENDRA MALHOTRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present C482 application has been filed by the applicant for quashing the charge sheet dtd. 10/9/2019 and summoning order dtd. 22/10/2019 and entire proceedings of Criminal Case No.5442 of 2019, State Vs. Richa Malhotra and others, under Ss. 408, 420, 467, 468, 471 and 120-B of IPC registered at Police Station Rajpur, District Dehradun, pending in the court of learned IVth Additional Chief Judicial Magistrate, Dehradun, qua, the present 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 the parties and the loss which has been caused to respondent no.2-informant has been made good by the applicant-Virendra Malhotra.