SHIV KUMAR KARANWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of application under Sec. 482 Cr.P.C., the applicant seeks to quash the impugned chargesheet dtd. 30/1/2013, cognizance order dtd. 4/4/2013 and the proceedings of Criminal Case No.224 of 2013, under Ss. 452, 323, 504, 506 IPC, pending before the Addl. Chief Judicial Magistrate, Kotdwar, District Pauri Garhwal.

(2.) Compounding Application (CRMA No.993 of 2019) is filed before this Court to show that the parties have settled their disputes amicably. The compounding application is supported by the affidavits of Shiv Kumar Karanwal (applicant herein) and Ashish Kumar Karanwal (respondent no.2 herein). Complainant/injured (Ashish Kumar Karanwal) and applicant-Shiv Kumar Karanwal are present in person, duly identified by their respective counsel. Complainant/injured submitted before this Court that he does not wish to prosecute the applicant, inasmuch as they have settled their dispute amicably. He prayed that he may be permitted to compound the offences against the applicant, the application under Sec. 482 Cr.P.C. be allowed and the proceedings of the aforesaid criminal case be quashed.

(3.) All the offences complained of against the applicant are compoundable offences within the scheme of Sec. 320 Cr.P.C., except the offence punishable under Sec. 452 IPC.