LALIT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Compliance affidavit as well as supplementary affidavit is taken on record. Misc. applications, made therefor, stand disposed of.

(2.) By way of present application, moved under Section 482 of Cr.P.C., applicant seeks to quash the charge sheet dated 07.09.2018 and summoning order dated 08.10.2018 as well as entire proceedings of Criminal Case No.5996 of 2018, State Vs. Lalit Singh, under Section 307 IPC, registered at Police Station Mukhani, District-Nainital, pending in the court of Judicial Magistrate 2nd Haldwani, District-Nainital and to stay the further proceedings of the aforesaid criminal case in terms of compromise arrived between the parties.

(3.) After perusal of the FIR, it would reveal respondent no.2, lodged an FIR on 08.01.2018 at Police Station Mukhani, Haldwani in respect of the incident dated 30.12.2018 alleging therein that on 30.12.2018 some unknown persons shot fire on his son Bhanu Pratap/ respondent no.3, when he was walking in a plot adjacent to the rented house after dinner in the night. It is also alleged that the assailant shot fire on the right leg of his son.