(1.) HEARD learned counsel for the parties. By means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred as the Cr.P.C.), the petitioners have sought quashing of the charge sheet filed against them in connection with crime No. 09 of 2007 (criminal case No., 488 of 2007), State Vs. Jitendra Sharma and others, relating to offence punishable under Section 406 of I.P.C., Police Station Gangnahar, District Haridwar, pending before Judicial Magistrate, Roorkee.
(2.) ANNEXURE -6 to the petition shows that the parties have entered into compromise and the matter has been settled between them outside the court.
(3.) KEEPING in view the fact that the offence punishable under Section 406 is compoundable with the permission of the Court and the submissions made by learned counsel for the parties, as above, and also considering the compromise (Annexure -6 to the petition) filed by the parties, the petition under Section 482 of Cr.P.C. deserves to be allowed. The Petition under Section 482 of the Cr.P.C., is allowed. Proceedings in criminal case No. 488 of 2007; State Vs. Jitendra Sharma and others, pending before the Judicial Magistrate, Roorkee, District Haridwar, are hereby quashed.