VARUN SAINI Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Present criminal misc. application under section 482 has been filed by the applicant for quashing the charge sheet no.132 of 2017 dated 18.07.2017 under Section 420 IPC in FIR dated 19.06.2017 lodged by opposite party no.2 (complainant) in case crime no.139 of 2017 under Section 420 IPC at Police Station Raiwala Dehradun on the ground that the dispute has been amicably settled between the parties and the offence has been compounded. Alongwith the criminal misc. application, compromise application has been filed. In support of compromise application, affidavits have been filed by Mr. Varun Saini (applicant) and Mr. Amit Kumar Pandey (respondent no.2/complainant) in which it is stated that the applicant as well as respondent no.2 have settled their dispute outside the Court and have entered into a compromise and the respondent no.2 does not want to pursue his case further more against the applicant, as such the matter between the parties has been settled amicably. On 01.06.2018 parties appeared before this Court. They were duly identified by their respective counsel. They admitted the compromise.

(2.) It is prayed that the entire proceedings of Case Crime No.139 of 2017 under Section 420 of IPC registered at Police Station Raiwala, Dehradun may be quashed.

(3.) Learned Deputy Advocate General submits that matter can be compounded.