FURKAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present C482 application has been filed by the applicants along with the compounding application for quashing the impugned charge sheet dtd. 20/10/2020, summoning/cognizance order dtd. 23/11/2020 along with entire proceedings of S.T. No.74 of 2023 (F.I.R. No.322 of 2020), under Ss. 147, 148, 308, 323, 324, 325, 452, 504 and 506 of IPC registered with Police Station-Mangalur, District-Haridwar, pending before Ist Additional Sessions Judge, Roorkee, District-Haridwar.

(2.) It is contended in the compounding application by the parties that they have entered into amicable settlement and respondents do not want to pursue with the present case, in view of the compromise entered into between the parties.

(3.) Today applicant no.1 (Furkan), who is present through video conferencing, and other applicants and respondents are present, physically, before this Court, who are duly identified by their respective Advocates.