LAXMAN SINGH NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this Criminal Miscellaneous Application, filed under Sec. 528 Bharatiya Nagarik Suraksha Sanhita, applicants have sought quashing of Charge Sheet No. 08/2017 dtd. 25/10/2015, cognizance order dtd. 8/5/2017 and also proceedings of Criminal Case No. 2032 of 2017, State Vs. Laxman Singh Negi and others, under Ss. 304A and 201 IPC, pending before learned IInd Additional Chief Judicial Magistrate, Dehradun.

(2.) A Compounding Application, jointly signed by counsel for applicants and counsel for the respondent has been filed, duly supported by affidavits of applicants and the respondent.

(3.) The complainant/respondent Mr. Manoj Bisht, is physically present in Court today, duly identified by his counsel Mr. Subhash Joshi. He makes a statement that he has no grudge against the applicants and he wants to withdraw the case registered against the applicants. He further submits that since the dispute is now amicably settled between the parties, he do not want to prosecute the case any further. He submitted that because of the settlement, now he do not have any rancour with the applicants and proceedings of Criminal Case No. 2032 of 2017 be quashed.