SURAJ RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present C528 application has been filed by the applicant along with the compounding application (IA/1/2025) for quashing the charge-sheet, summoning order dtd. 23/12/2024 as well as the entire proceedings of Criminal Case No.716 of 2024, State vs. Suraj Rawat, under Ss. 420, 468, 471 IPC, pending in the court of learned Judicial Magistrate, Kashipur, District Udham Singh Nagar on the basis of compromise entered into between the parties.

(2.) Along with C528 application, a joint compounding application (IA No.1/2025) has also been moved by the parties, supported by their separate affidavits. It is stated in the compounding application that applicants and the private respondents are have settled the dispute amicably and the private respondents do not want to pursue with the present case, in view of the compromise entered into between them.

(3.) Today applicant (Suraj Rawat), respondent no.2 (Deepak Rawat), respondent no.3 (Raman Rawat) are present before this Court duly identified by their respective Advocates.