DEVENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A F.I.R. No. 2 of 2018, dtd. 20/4/2018, was registered at Police Station Mallital, Nainital, District Nainital by respondent No. 2 alleging for commission of an offence under Ss. 307, 504 and 506 I.P.C. and 25 of the Arms Act. The said offence was investigated upon and, consequent thereto, the Investigating Officer has submitted a chargesheet, being Chargesheet No. 3/18, dtd. 30/8/2018, has been submitted as against the present applicants, who are said to have been involved in the commission of said offence.

(2.) On submission of the chargesheet, the cognizance has been taken by the Court of Chief Judicial Magistrate, Nainital, by registering a case as Criminal Case No. 3242 of 2018, State Vs. Devendra Singh Mehra and others, in which, a summoning order dtd. 31/10/2018, has been issued against the applicants.

(3.) The present C-482 Application, it has been accompanied with the Compounding Application No. 11210 of 2018, invoking Sec. 320 Cr.P.C. The said Compounding Application is duly signed by the parties to the C-482 Application, as well as by their respective counsel. The parties to the C-482 Application and, in particular, the complainant, Narendra Singh Bisht, who is present in person duly identified by his counsel, has categorically made a statement before this Court that as of now they have settled their scores outside the Court and no animosity survives amongst them. Hence, he voluntarily wants to compound the proceedings, as he does not want to prosecute the applicants any further.