SUKHDEV SINGH DHILLON Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) It is submitted by learned counsel for respondent nos.2 and 3 that respondent no.3-Vikramjeet Singh has died on 27/9/2024.

(3.) Present C482 application has been filed by the applicants along with the compounding application (IA/1/2023) for quashing the entire proceedings of Criminal Case No.1022 of 2022 (FIR No.499 of 2021), State vs. Sukhdev Singh Dhillon @ Babbi and others, u/s 147, 148, 307, 323 and 504 IPC, pending in the court of learned Judicial Magistrate, Bazpur, District Udham Singh Nagar on the basis of compromise entered into between the parties.