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Judgment
6 paragraphs · 233 wordsVivek Bharti Sharma, J
This petition is filed by the petitioner/accused for quashing of the entire criminal proceedings of Sessions Trial No. 53A of 2011 ‘State Vs. Adesh Thakur’ under Sections 452, 436, 427, 504 & 506 I.P.C. pending in the court of 2nd Additional Sessions Judge, Rudrapur, District Udham Singh Nagar, qua the petitioner, in view of the compromise arrived at between the parties.
In view of the fact that a Compounding Application was filed by the parties, this Court, vide order dated 17.10.2024, had directed the parties to appear before the Secretary, District Legal Service Authority, Udham Singh Nagar in order to get their statements recorded and to verify the compromise deed.
Pursuant to such order, Secretary, District Legal Service Authority, Udham Singh Nagar has submitted his report which clearly indicates that the parties have settled the dispute amicably and have also verified the contents of the compromise.
In view of the above, Compounding Application (IA No.1/2024) is hereby allowed. As a consequence thereof, the entire proceedings of the Sessions Trial No. 53A of 2011 ‘State Vs. Adesh Thakur’ under Sections 452, 436, 427, 504 & 506 I.P.C. pending in the court of 2nd Additional Sessions Judge, Rudrapur, District Udham Singh Nagar are hereby quashed qua the petitioner.
Present petition u/s 482 Cr.P.C. is, thus, disposed of in terms of compromise arrived at between the parties.