AMIT CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present C482 application has been filed by the applicants along with the Compounding Application (IA/1/2022) for quashing the entire proceedings of Criminal Case No. 1649 of 2022 (old No. 1519 of 2016) 'State vs. Amit Chauhan and Others' including impugned F.I.R. lodged as Case Crime No. 186 of 2016 dtd. 25/7/2016 under Ss. 420, 467, 468 and 471 of IPC at P.S. Ranipur, District Haridwar and Charge Sheet No. 155 of 2016 dtd. 4/10/2016 under Ss. 420, 467, 468, 471, 120-B, 411, 416 and 34 of IPC, impugned cognizance and summoning order dtd. 24/10/2016 passed by learned Additional Chief Judicial Magistrate, District Haridwar.

(2.) It is contended in the compounding application by the parties that the applicants and the respondent no. 2 sort out their dispute amicably outside the Court without any coercion or undue pressure voluntarily with their own sweet will;; that, applicants have already paid the amount of Rs.81,340.00 to the respondent no.2 due to which the informant does not want to prosecute the applicants anymore; and at present no grievance left between the parties to litigation. They want to end the proceedings which are pending as Criminal Case No. 1649 of 2022 (Old No. 1519 of 2016).

(3.) Today, applicant nos. 1 and 2 (Amit Chauhan and Sonu Pal respectively) and respondent no.2 Sushil Kumar are present before this Court and applicant no. 3 (Mukesh Kumar) has appeared through V.C., duly identified by their respective Advocates.