MANVENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Sec. 482 of Cr.P.C. the applicants seek to quash the impugned charge sheet dtd. 7/7/2018, summoning order dtd. 22/6/2019 and entire proceedings of criminal case no. 3410 of 2019 (case crime no. 293/2017), under Ss. 354, 323, 504, 506 IPC, P.S. Kotwali, Dehradun pending in before Chief Judicial Magistrate, Dehradun in terms of compromise arrived between the parties.

(2.) After perusal of the FIR, it would reveal that respondent no. 2 lodged FIR on 18/6/2017 at P.S. Kotwali, Dehradun with the allegation that on 17/6/2017 the applicant along with other unknown persons entered to the house of complainant and abused and assaulted her and her family members.

(3.) The parties have filed a Compounding Application no. 2326 of 2019 to show that the parties have buried their differences and have settled their disputes amicably.