PREETAM SINGH NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present C528 application has been filed by the applicants along with the compounding application (IA/1/2024) for quashing the entire proceedings of Crl. Case No.584 of 2024 (FIR No.29 of 2024), State v. Pritam Singh and others, pending before the Court of CJM, Chamoli.

(2.) Applicant no.1-Pritam Singh Negi is reported to be in jail since 22/9/2024. Hence the affidavit on behalf of applicant no.1 is given by his father Mr. Dhan Singh Negi (applicant no.2). Applicant No.2 and respondent no.2 are present in Court duly identified by their respective counsel.

(3.) It is stated by applicant no.2 before the Court that there is no other victim in this matter except respondent no.2-Rahul Singh nor any of the applicants is having any criminal history except the present one.