AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 207 wordsPankaj Purohit, J
Present C528 application has been filed by the applicant along with the compounding application (IA/1/2024) for quashing the entire proceedings of Crl. Case No.6541 of 2024, State v. Anil Chaudhary, pending before the Court of CJM, Dehradun.
A Co-ordinate Bench of this Court vide order dated 27.11.2024 directed the parties to the proceedings to appear before the Secretary, District Legal Services Authority, Dehradun on 03.12.2024 at 11:30 A.M., who, in turn, was directed to record the statements of parties and verify contents of the affidavits filed along with compounding application.
The compliance report of Secretary, District Legal Services Authority, Dehradun dated 03.12.2024 is available on record.
From perusal of the compliance report, it is evidently clear that both the parties have entered into compromise and there is no dispute pending between them as they have settled their disputes amicably. Parties were also duly identified before the said authority.
In this view of the matter, Compounding Application (IA/1/2024) is allowed. As a result, entire proceedings of Criminal Case No.6541 of 2024 (Crime No.107 of 2023), State Vs. Anil Chaudhary and others, pending in the Court of Chief Judicial Magistrate, Dehradun, are hereby quashed.
C528 petition stands disposed of accordingly.