TOFEEK QUERESHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This C-482 application preferred under Sec. 482 Cr.P.C. is directed against the cognizance and summoning order dtd. 17/10/2017 and 1/12/2017 along with the entire proceedings of Criminal Case No.5032 of 2017, State vs. Kailash Kashyap and Criminal Case No.5968 of 2017, State vs. Tofeek Quereshi, pending in the court of Judicial Magistrate-II, Haldwani, District Nainital.

(2.) Along with the said application, the applicants have also filed the compounding application stating therein that they have settled the matter outside the Court and now, there is no dispute between the parties. Separate affidavits of both the applicants and that of respondent no.2 have been filed with the compounding application. The State has filed its counter affidavit to the C482 application, wherein, it is stated that as many as 7 cases including the present one are registered against the applicant Tofeek Quereshi, details whereof are given below:-

(3.) Similarly, as against the applicant Kailash Kashyap, the State has brought on record his criminal history which is FIR No.164 of 2017, under Ss. 379, 411, 420, 467 and 468 IPC.