SONVEER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Sec. 482 of Cr.P.C., applicants seek to quash the charge sheet dtd. 11/10/2018 and the cognizance/summoning order dtd. 22/11/2018 passed by the learned Chief Judicial Magistrate, Haridwar, District Haridwar as well as the entire proceedings of Case No.15775 of 2018 (case crime no.351 of 2018), State vs. Sonveer and others, relating to offences punishable under Ss. 323, 324, 354 of IPC, P.S. SIDCUL, District Haridwar, pending in the court of Chief Judicial Magistrate, Haridwar, District Haridwar.

(2.) After perusal of the FIR, it would reveal that the allegations against the applicants/ accused have been made that on 7/9/2018 all the accused persons armed with deadly weapon assaulted respondent nos.2 to 5 and respondent no.3 to 5 sustained injuries. The accused also insulted respondent no.3, Ms. Mamta, who is sister-in-law of the complainant and respondent no.4, Smt. Sangeeta, who is wife of the complainant. It is also alleged that during the assault respondent no. 4 lost her gold chain somewhere, which is still missing.

(3.) The parties have filed a Compounding Application no.1347 of 2019 to show that the parties have buried their differences and have settled their disputes amicably.