SHIV CHARAN PRAJAPATI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present C482 application has been filed by the applicants for quashing the charge sheet dtd. 7/7/2017 and summoning order dtd. 19/11/2018, passed by court of learned Judicial Magistrate/IInd Additional Civil Judge (S.D.) Rudrapur, Udham Singh Nagar along with proceedings of Criminal Case No.9910 of 2018, State of Uttarakhand Vs. Asha Devi and others, under Ss. 420, 467, 468, 471, 504, 506 and 34 of IPC, registered at Police Station Transit Camp, District Udham Singh Nagar.

(2.) A joint compounding application has been moved on behalf of the parties, supported by their respective affidavits, seeking to compound offences under the aforesaid Sec. .

(3.) It is contended in the compounding application that both - applicants as well as respondent no.2, have resolved their dispute. Respondent no.2, particularly, submitted that he doesn't have any grievance against the applicants and he wants to put the matter to rest.