HARKESH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This criminal misc. application has been filed by the applicants to quash the entire proceedings of Criminal Case No. 189 of 2018, "State v. Simran Jeet Singh", under Ss. 34, 420, 465, 467, 468 and 471 of IPC, registered at P.S. Kunda, District Udham Singh Nagar, pending in the Court of learned Civil Judge (J.D.)/Judicial Magistrate, Jaspur, District Udham Singh Nagar. Along with the petition, joint compounding application (CRMA No. 1427 of 2019) has been filed. In support of compounding application, an affidavit has been filed by Mr. Mahesh Sagar (respondent no. 2/complainant). It has been submitted that the applicants and the respondent no. 2 have settled the dispute amicably and there is no grievance remained between each other and they are prepared to compound the offences.

(3.) Applicants and respondent no. 2 (complainant) are present in the Court today and they are identified by their counsel. They admitted the facts mentioned in the compounding application.