JATIN CHAWALA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C. the applicants seek to quash the impugned charge sheet dated 05.12.2012, impugned cognizance order dated 20.12.2012 passed by the learned Judicial Magistrate, Kashipur, Udham Singh Nagar and entire proceeding of Criminal Case No.379 of 2017 (Case Crime No.026 of 2012) under Sections 420, 406, 120-B, 467, 468, 471 and 506 IPC at P.S. Kashipur, pending before learned Judicial Magistrate, Kashipur, Udham Singh Nagar in terms of compromise arrived between the parties.

(2.) After perusal of the record, it would reveal the respondent no.2 Anil Kumar Gupta lodged FIR No.026 of 2012 on 15.01.2012, under Sections 420, 467, 468, 471 and 506 IPC at P.S.Kashipur, District Udham Singh Nagar against the applicants. After completion of investigation a charge sheet under Sections 420, 467, 468, 471 406/120B and 506 IPC was filed against the applicants and the learned Judicial Magistrate, Kashipur, Udham Singh Nagar vide order dated 20.12.2012 took cognizance into the matter under the aforesaid sections 420, 467, 468, 471, 406, 506, 120B IPC.

(3.) The parties have filed Compounding Application (CRMA No.11325 of 2018) to show that the parties have buried their differences and have settled their disputes amicably.