BHURA @ SAUL Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) Supplementary affidavit is taken on record. Misc. Application made therefor stands disposed of.

(2.) The applicant, by means of present application under Section 482 Cr.P.C., seeks to quash the proceedings of Criminal Case No. 75 of 2013, under Sections 363 and 366A of IPC, pending in Sessions Trial No. 138 of 2013, State vs. Bhura @ Saul.

(3.) A compounding application being CRMA No. 158 of 2016 is filed by the parties to indicate that they have buried their differences and have settled their disputes amicably. Complainant Mr. Gajendra Singh is present in person, duly identified by his counsel Mr. S. K. Shandilya, Advocate. Victim Ayesha is also present in person along with her husband Applicant Bhura @ Saul in person duly identified by their counsel, Mr. Ratat Mittal, Advocate.