ATUL CHAWLA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS petition u/s 482 Cr.P.C. has been filed to set aside the Criminal Proceeding against the applicants in Case No. 561/2004 u/s 406 I.P.C. pending before the court of Special Judicial Magistrate IInd, Dehradun.

(2.) THE parties have filed compromise before this court which hears the signature or the parties.

(3.) THE compromise entered between the parties shall form part of the order.