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Judgment
6 paragraphs · 256 wordsVivek Bharti Sharma, J
This criminal misc. application is filed under Section 528 of B.N.S.S. by the petitioner/accused for quashing of the entire proceedings of Criminal Case No.1539 of 2018(Case Crime No.147 of 2017), ‘State vs. Ajay Malik’ pending in the court of 2nd Additional Chief Judicial Magistrate, Dehradun, District Dehradun under Sections 420, 504 and 506 of IPC at P.S. Cantt. Kotwali Dehradun 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 before this Court, this Court vide order dated 02.12.2024 had directed the parties to appear before the Secretary, District Legal Services Authority, District Dehradun in order to get their statements recorded and to verify the compromise deed.
Pursuant to such order, Secretary, District Legal Services Authority, District Dehradun has submitted his report dated 09.12.2024 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.2 of 2024) is allowed. As a consequence thereof, the entire proceedings of Criminal Case No.1539 of 2018(Case Crime No.147 of 2017), ‘State vs. Ajay Malik’ pending in the court of 2nd Additional Chief Judicial Magistrate, Dehradun, District Dehradun under Sections 420, 504 and 506 of IPC at P.S. Cantt. Kotwali Dehradun is hereby quashed qua the petitioner.
Present petition u/s 528 of B.N.S.S. is, thus, disposed of in terms of the compromise arrived at between the parties.