KUSH UNIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C. the applicant seeks to quash impugned charge sheet no.164/2019 dated 25.04.2019, summoning order dated 26.04.2019 and entire proceeding of Criminal Case No.227 of 2019 (F.I.R. No.531 of 2018), "State Vs. Kush Uniyal"?, under Sections 420, 506, 467, 468, 471, 120-B IPC, P.S. Rishikesh, District Dehradun pending before the court of learned Additional Chief Judicial Magistrate, Rishikesh, District Dehradun in terms of compromise arrived between the parties.

(2.) After perusal of the FIR, it would reveal that respondent no.2 lodged FIR against the applicant with the allegation that several persons have been cheated by the promise that they will get job in AIIMS. After the investigation, the police filed charge sheet under Sections 420, 506, 467, 468, 471, 120-B IPC on 25.04.2019.

(3.) The parties have filed a Compounding Application no. 1938 of 2019 to show that the parties have buried their differences and have settled their disputes amicably. Arjunpal-respondent no.3 is present before this Court and stated that he has received the entire money from the applicant-Kush Uniyal.