GURMEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned counsel for the State as well as learned counsel for respondent no.2.

(2.) By means of the present misc. application the applicants seek to quash the charge sheet no.29 of 2016, summoning order dtd. 29/7/2016 and subsequently the order dtd. 30/8/2016 passed by the Civil Judge (J.D.)/Judicial Magistrate, Khatima, District Udham Singh Nagar in Criminal Case No.1365 of 2016, pursuant to the FIR No.34 of 2016, under Sec. 324 of IPC and Sec. 3 (1) (10) of S.C./S.T. Act., pending in the court of Civil Judge (J.D.)/Judicial Magistrate, Khatima, District Udham Singh Nagar on the basis of compromise between the parties.

(3.) Compounding application (CRMA/1847/2016) is also filed in the matter wherein it is prayed to compound the offence between the parties under Sec. 324 of IPC and Sec. 3 (1) (10) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.