(1.) By way of present application, moved under Section 482 of Cr.P.C., applicants seek to quash the impugned charge sheet no. 229/2017 dated 11.08.2017, summoning order dated 13.09.2017 and the entire proceedings of Criminal Case No.9485 of 2017 (Case Crime No.220/2017), under Sections 504 and 506 IPC, registered at P.S. Jwalapur, District-Haridwar pending before the Chief Judicial Magistrate Haridwar and to stay further proceedings of the above case during the pendency of the present criminal misc. application in terms of compromise arrived between the parties.
(2.) After perusal of the FIR, it would reveal respondent no.2, lodged an FIR on 21.04.2017 at PS Jawalapur, District Haridwar with the allegations that by means of a registered rent deed dated 13.04.2015, he became tenant of the shop of Smt. Maju Consul W/o Shiv Kumar Bansal. He further alleged that some advance was given to Manju Consul and he undertook some repair work in the ship also. Complainant made allegations against Manju Consul and Shiv Kumar Bansal of physical violence.
(3.) The parties have filed Compounding Application (CRMA No.1962 of 2019) to show that the parties have buried their differences and have settled their disputes amicably.