LAXMI RAI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Sec. 482 of Cr.P.C., applicants seek to quash the impugned charge sheet dtd. 8/8/2010 and entire proceedings of Criminal Case No.10755 of 2013, "State of Uttarakhand Vs. Smt. Laxmi Rai and another", under Sec. 506 IPC, Police Station - Cantt. Dehradun pending before learned Judicial Magistrate 4th, Dehradun.

(2.) After perusal of the FIR, it would reveal that respondent no.2 lodged FIR No.40 of 2010 on 17/6/2010 at Police Station - Cantt. Dehradun, against the present applicants and Yogendra Kumar Rai with the allegations that the accused persons intimidated her for some specific reason.

(3.) The parties have filed a Compounding Application no.1674 of 2019 to show that the parties have buried their differences and have settled their disputes amicably. In addition to this, an appeal was pending before a Co-ordinate Bench of this Court in which parties have entered into a compromise and Yogendra Kumar Rai (husband) has already handed over a draft of Rs.25,00,000.00 (Rupees Twenty-five Lakh) to respondent no.2-Ms. Mamta as permanent alimony. As per compromise, Ms. Mamta has to withdraw all the cases pending against the Yogendra Kumar Rai and his family.