BALAM SINGH GUNSOLA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Sec. 482 of Cr.P.C. the applicant seeks to quash summoning order dtd. 30/10/2018 passed in criminal case no. 364 of 2018, State v. Balam Singh pending before Addl. Chief Judicial Magistrate Rishikesh, District Dehradun, under Ss. 147, 149, 323 and 506 IPC, charge sheet dtd. 21/8/2018 pursuant to the FIR No. 204 of 2018 lodged by respondent no. 2 at P.S. Rishikesh, District Dehradun on 12/5/2018 as well as entire proceedings of the aforesaid case in terms of compromise arrived between the parties.

(2.) After perusal of the FIR, it would reveal that respondent no. 2 lodged FIR against the present applicant as well as four others on 12/5/2018 at P.S. Rishikesh, District Dehradun with the allegation that on 11/5/2018 the applicant along with four others came to the house of respondent no. 2 in Bolero Car and tried to kill respondent no. 2.

(3.) The parties have filed a Compounding Application no. 2330 of 2019 to show that the parties have buried their differences and have settled their disputes amicably.