RAMESH KUMARI BHARADWAJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This criminal misc. application has been filed by the applicant for quashing impugned charge sheet; cognizance order dtd. 13/7/2018 and proceedings of Case No. 9108 of 2018 pending in the Court of learned Chief Judicial Magistrate, Haridwar under Sec. 420, 504, 506 and 120-B of I.P.C.

(3.) A joint compounding application (CRMA No. 275 of 2019) has been filed by the parties. In support of compounding application, affidavits have been filed by Mr. Ratnakar Batra (applicant) and Mr. Puneet Kumar (respondent No. 4/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.