MOHAMMAD SALMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present C482 application has been filed by the applicant along with the compounding application for quashing the entire proceedings of Criminal Case No.215 of 2023 (FIR No.206 of 2021 dtd. 21/9/2021 and Charge Sheet dtd. 1/6/2022), under Ss. 452, 354, 504 and 506 IPC, State Vs. Mohammad Salman and others, registered with Police Station Jaspur, District Udham Singh Nagar, pending before the court of learned Judicial Magistrate Jaspur, District Udham Singh Nagar.

(2.) It is contended in the compounding application by the parties that they have entered into amicable settlement and, particularly, respondent no.2 does not want to pursue with the present case, in view of the compromise entered into between the parties.

(3.) Today applicant no.1 (Mohammad Salman), applicant no.2 (Suleman @ Popular @ Mohammad Suleman) and respondent no.2 (Anjum Parveen), are present before this Court, duly identified by their respective Advocates.