PANKAJ POKHRIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C. the applicant seeks to set aside the impugned charge sheet as well as entire criminal proceedings of Session Trial Criminal No.05/2018, State Vs. Pankaj Pokhriyal under Sections 307, 332, 353, 186, 436 and 511 IPC pending before the court of Sessions Judge, Dehradun, District Dehradun in terms of compromise arrived between the parties.

(2.) After perusal of the record, it would reveal that on 28.10.2015, respondent no.2, lodged an FIR against the applicant, alleging therein that applicant came to his office along with 5 liter cane of petrol and thereafter the petrol was poured on respondent no.2 and the applicant tried to set fire on him.

(3.) The parties have filed Compounding Application (CRMA No.1980 of 2019) to show that the parties have buried their differences and have settled their disputes amicably.