MOHD ASIF Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This criminal misc. application has been filed by the applicant for quashing the impugned chargesheet dated 27.03.2017 and cognizance order dated 24.04.2017. It has been prayed that the further proceedings of Special Sessions Trial No. 92 of 2017, 'State v. Asif', under Sections 354, 323, 504 and 506 of I.P.C. and Section 7/8 of the POCSO Act, pending in the Court of learned Special Judge, POCSO/ F.T.C., Haridwar may be quashed on the basis of compromise arrived between the parties. Along with this criminal misc. application, a joint compounding application has been filed. In support of compounding application, affidavits have been filed by Mohd. Asif (applicant) and Ms. Kajal Negi (respondent no. 2). In the affidavit it has been submitted by respondent no. 2/ complainant that both the parties have settled their dispute amicably and the respondent no. 2 does not wants to prosecute the applicant.

(3.) Parties are present before this Court on today and they are duly identified by their respective Counsel. They verified the contents of the compounding application.