SHARAFAT ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C. the applicant seeks to quash impugned charge sheet dated 26.02.2019, impugned summoning order dated 15.05.2019 and entire proceedings of criminal case no.2855 of 2019, "State Vs. Sharafat Ali"?, under Sections 452, 354, 506, 419 IPC, registered at P.S. Nehru Colony, District Dehradun, pending before learned court of A.C.J.M. Vth, Dehradun in terms of compromise arrived between the parties.

(2.) After perusal of the FIR, it would reveal that respondent no.2 lodged FIR No. 0020 of 2019 on 21.01.2019 under Sections 452, 354 and 506 IPC at P.S. Nehru Colony, Dehradun against the applicant. After the investigation, the police filed charge sheet under Sections 452, 354, 506, 419 IPC on 26.02.2019.

(3.) The parties have filed a Compounding Application no. 1721 of 2019 to show that the parties have buried their differences and have settled their disputes amicably.