ANMOL GOYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C. by the applicant, who is in jail, through next friend, the applicant seeks to quash the charge sheet dated 30.03.2019, cognizance order dated 29.04.2019 as well as entire proceedings of Criminal Case No.590 of 2019, under Sections 420, 467, 468, 471, 406, 506 and 120B IPC pending before the court of Judicial Magistrate Rishikesh, District-Dehradun and to stay further proceedings of the above case during the pendency of the present criminal misc. application in terms of compromise arrived between the parties.

(2.) After perusal of the record, it would reveal that on 29.03.2018, respondent no.2, lodged FIR No.66 of 2018 at P.S. Raipur against the applicant and some others with the allegations that M/s Ringing Bells Pvt. Ltd. has issued advertisement in newspaper for launching a new mobile phone in the market and later on the officials of company shown him some documents and then he paid Rs.52 Lac to company out of which he got goods worth Rs.31 Lacs only.

(3.) The parties have filed Compounding Application (CRMA No.1182 of 2019) to show that the parties have buried their differences and have settled their disputes amicably.