DALEEP SINGH NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seeks to quash the charge sheet dated 30.10.2018 as well as Criminal Case No. 98 of 2019, State vs. Daleep Singh Negi, u/s 380 and 411 IPC, pending in the court of Chief Judicial Magistrate Almora.

(2.) As per the FIR dated 05.09.2018 some unknown miscreants robbed a gold items i.e. pendal worth Rs.20,000/- on 04.09.2019 at around 6:30 in the evening from the shop of respondent no.2 named as Tarun Jewelars.

(3.) The parties have filed a Compounding Application No. 3364 of 2019 to show that the parties have buried their differences and have settled their disputes amicably.