KISHAN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Compounding application (IA/1/2024) has been moved on behalf of the parties seeking to compound the offences relating to Charge-Sheet No.01/2022 dtd. 22/11/2022 (FIR No.370 of 2022) u/s 147, 148, 149, 506, 307, 326, 504 and 34 IPC. They have also challenged the summoning order dtd. 24/2/2023 passed by the Court of J.M. Kichha, U.S. Nagar in Crl. Case No.192 of 2023 (New No.1667 of 2023) State v. Kishan Kumar and others. Along with the compounding application, respective affidavits of all the parties have been filed.

(3.) The ground for seeking compounding of offences is that parties have reached to the terms of compromise wherefor a settlement has also reached between them. It is thus, prayed that the present proceedings between the parties may be quashed in terms of the compromise arrived at between the parties.