ASLAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present C482 application has been filed by the applicants for quashing the charge sheet dtd. 12/7/2021 and summoning order dtd. 18/8/2021 and entire proceedings of Criminal Case No.1352 of 2015 (Case Crime No.47 of 2015), State Vs. Aslam and others, under Ss. 323, 504, 506, 452 and 308 of IPC registered with Police Station Bhagwanpur, District Haridwar, pending before learned Ist Additional Chief Judicial Magistrate, Roorkee, District Haridwar, against the applicants.

(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 by the intervention of elderly members of the family as they belong to same family.