NANDALAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this criminal misc. application under Section 482 Cr.P.C., applicant has sought quashing of charge sheet dated 09.04.2008 as well as entire proceedings of Criminal Complaint Case No. 1645 of 2008, under Section 498-A, 323 and 504 of I.P.C., pending in the Court of Judicial Magistrate Ist, Vikas Nagar, Dehradun.

(2.) Facts of the case, in brief, are as follows:

(3.) Learned counsel for the applicant submits that, during the course of trial, parties arrived at a settlement and a compromise deed was executed on 29.05.2013, which is part of record as Annexure No. 5 to this criminal misc. application. He further submits that the said compromise deed was duly signed by complainant (respondent no. 2 herein) as well as the applicant in the presence of witnesses.