SHANU PASWAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present C482 application has been filed by the applicant along with compounding application (IA/1/2024) for quashing the cognizance/summoning order dtd. 10/4/2018 passed by the learned Judicial Magistrate-II, Dehradun in Criminal Case No.1888 of 2018 State Vs. Shanu Paswan, for the offences punishable under Sec. 465 IPC and under Sec. 67 of the I.T. Act, Case Crime No.184 of 2017 registered with Police Station Nehru Colony, District Dehradun and the entire proceedings of aforementioned criminal case, on the basis of a compromise entered into between the parties.

(2.) This Court vide order dtd. 28/2/2025 directed the parties to the proceedings to appear before the District Legal Services Authority, District Dehradun on 10/3/2025 at 11:30 AM, who, in turn, was directed to record the statements of parties and verify the contents of the affidavits filed along with the compounding application.

(3.) The compliance report of I/C Secretary, District Legal Services Authority, District Dehradun dtd. 11/3/2025 is available on record.