PRADEEP KUMAR GARG Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present C482 application has been filed by the applicants along with compounding application for quashing the impugned charge sheet dtd. 22/12/2021 and cognizance order dtd. 27/4/2022, passed by learned IIIrd Additional Chief Judicial Magistrate, Dehradun and proceedings of Criminal Case No.3015 of 2022, State Vs. Suresh Negi and others, under Ss. 420, 467, 468, 471 and 120-B of IPC.

(2.) For the said purpose, a joint compounding application has been moved by the parties, supported by their respective affidavits, in which it has been narrated by both the parties that they have settled their dispute and do not want to proceed with the instant criminal proceedings.

(3.) Parties are present before this Court, duly identified by their respective Advocates. On interaction with both the parties, they stated that they have settled all their disputes amicably and do not want to prolong the matter any further.