(1.) Heard learned counsel for the parties.
(2.) This criminal misc. application has been filed by the applicants for quashing the charge-sheet dated 2.01.2014; cognizance order dated 02.06.2014 and entire proceedings of Criminal Case No. 1035 of 2014 pending in the Court of learned Chief Judicial Magistrate, Dehradun under section 386, 420, 427, 452, 506 I.P.C.
(3.) Compounding applications have been filed by the parties. In support of compounding applications, affidavits have been filed by applicant nos. 1 and 2 and respondent no. 2/ complainant. It has also been submitted that the parties have settled the dispute amicably and there is no acrimony left between the parties and they have decided to bury the hatchet.