KUSH THUKRAL 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 charge sheet under Section 307 IPC and cognizance order dated 25.09.2010 under Section 307 IPC, passed by the learned Chief Judicial Magistrate, Udham Singh Nagar, Rudrapur in Criminal Case No.3986 of 2010, St. No.133 / 2013, "State Vs. Kush Thukral and others"? as well as entire proceedings of the aforesaid criminal case pending in the court of Sessions Judge, Rudrapur, Udham Singh Nagar in terms of compromise arrived between the parties.

(2.) After perusal of the record, it would reveal that on 16.05.2010 respondent no.2, lodged FIR against the applicants stating therein that on 15.05.2010 at 9:05 a.m. the applicants attacked him and with the intention to kill him fired three gunshots on him. After completion of investigation a charge sheet under Section 307 IPC was filed against the applicants and the learned Chief Judicial Magistrate, Udham Singh Nagar, Rudapur vide order dated 25.09.2010 took cognizance into the matter under the aforesaid section.

(3.) The parties have filed Compounding Application (CRMA No.11525 of 2018) to show that the parties have buried their differences and have settled their disputes amicably.