SUBHASH NAGAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THROUGH the medium of this application (CRMA No. 518 of 2008), the petitioner and respondent No. 2 have submitted that since the parties have compromised, the offences be compounded. The application is jointly filed and signed by both the said parties as well as their learned counsel and is also supported by the individual separate affidavits of both of them.

(2.) FOR the reasons stated, the application is allowed. The offences are compounded with a result that Criminal Misc. Application No. 391 of 2008, filed under Section 482 Crpc, is allowed and the proceedings in question are quashed with all consequences.