PINKI Vs. STATE OF U.P.

JUDGEMENT

(1.) learned counsel for the applicants, the learned Additional Government Advocate for the State, and Mr. Yogendra Pal Singh, learned counsel for opposite party no.2.

(2.) This application under Section 482 Cr.P.C. has been filed challenging the charge-sheet dated 30th October, 2018 submitted in Case Crime No. 510 of 2018, under Sections 147, 148, 452, 406, 420, 323, 447,395, 427, 504 and 506 I.P.C., Police Station-Kanker Khera, District-Meerut, pending in the Court of Chief Judicial Magistrate, Meerut.

(3.) Learned counsel for the applicants submits that the dispute between the parties were purely civil and private in nature. The FIR came to be lodged by the opposite party no. 2 owing to some misunderstanding and misgivings between the parties and not on account of any real occurrence as alleged. There never was any criminal intent on part of the applicants nor any criminal offence as alleged had ever occurred. There are no injuries. At present, the parties to the dispute who are related to each other, have resolved their differences and made peace. In view of the settlement reached between the parties, they pray another chance be given to them to develop and experience normal relationship. The continuance of the criminal trial may in fact hamper the otherwise good chance of the parties enjoying a normal relationship. In such changed circumstances, the opposite party no. 2 does not wish to press charges against the applicants.