Arjun Singh And Three Others vs State Of Uttarakhand And Another

Alok Kumar Verma, J

This is an application, filed under Section 482 of the Code of Criminal Procedure, 1973, to quash the entire proceedings of Criminal Case No.1069 of 2018, “State vs. Ranveer Singh and three Others”, pending before the court of Judicial Magistrate/ Ist Additional Civil Judge (Junior Division), Haridwar, for the offence under Sections 452, 323, 504, 506 and 420 of IPC.

Heard Mr. Pankaj Kumar Sharma, learned counsel for the applicants, Mr. A.K. Shah, learned Deputy Advocate General for the State and Mr. V.S. Chauhan, learned counsel for the respondent no.2/informant/victim.

All the applicants, namely, Arjun Singh, Ranveer Singh, Kanhaiya and Janu alias Ravi, are present in-person before this Court and they are identified by Mr. Pankaj Kumar Sharma, Advocate.

The respondent no.2 Vijay Singh, informant/ victim is present in-person before this Court and he is identified by Mr. V.S. Chauhan, Advocate.

The learned counsel for the applicants and the learned counsel for the private respondent no.2 submitted that the applicant – accused, Ranveer Singh, is the father-in-law of the informant - Vijay Singh’s son and the remaining applicants – accused persons are family members of the applicant no.2.

Both, the applicants and the respondent no.2 submitted that there were private disputes between them and they have resolved their disputes and after resolving their private disputes, they have filed a joint Compounding Application (IA No.2062 of 2022) along with their affidavits.

The respondent no.2 further submitted that he has filed his affidavit with his free will and without any pressure and he does not want to proceed with the said criminal case against the present applicants.

The learned counsel appearing for the State submitted that there were family disputes between the parties and they have resolved their disputes, therefore, the State has no objection.

Keeping in view of the totality of the facts and circumstances of the case, this Court is of the view that ends of justice would be met, if the entire proceedings of Criminal Case No.1069 of 2018, “State vs. Ranveer Singh and three Others”, pending before the court of Judicial Magistrate/ Ist Additional Civil Judge (Junior Division), Haridwar, are quashed.

Resultantly, the entire proceedings of Criminal Case No.1069 of 2018, “State vs. Ranveer Singh and three Others”, pending before the court of Judicial Magistrate/ Ist Additional Civil Judge (Junior Division), Haridwar, are quashed.

The Criminal Miscellaneous Application No.1667 of 2018, filed under Section 482 of the Code of Criminal Procedure, is disposed of accordingly.