AJAY SHARMA Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Present criminal misc. application under section 482 has been filed by the applicant with the prayer to quash

(2.) It is prayed that the entire proceedings of Criminal Case No.369 of 2014 Smt. Vaishali Dhiman Sharma vs. Ajay Sharma passed by learned Additional Chief Judicial Magistrate, Kahsipur, District Udham Singh Nagar may be quashed.

(3.) Parties are present in the Court today and they are duly identified by their respective counsel. They admit the compromise.