MOHD. JAHID 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. 01/2023 dtd. 8/7/2023, cognizance order dtd. 12/7/2023 and also proceedings of Sessions Trial No. 17 of 2023, State Vs. Jahid and others, under Ss. 306 IPC, pending before learned Additional Sessions Judge, Khatima, District Udham Singh Nagar.

(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. Babu Shah, is physically present in Court today, duly identified by his counsel Mr. Nikhil Bhatt. He 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 Sessions Trial No. 17 of 2023, State Vs. Jahid be quashed.