Arun Kumar And Another vs State Of Uttarakhand & Another

R.C. Khulbe, J

By way of present application, moved under Section 482 of Cr.P.C., applicants seek to quash the entire proceedings of Criminal Case No.2394 of

2018, “State vs. Arun Kumar and anotherâ€, pending in the Court of learned 1st Additional Civil Judge (J.D.)/ Judicial Magistrate, Haridwar,

District Haridwar.

The parties have filed the above-numbered compounding application to show that they have buried their differences and have settled their disputes

amicably. They are also present before the Court today through V.C. being duly identified by their respective counsel. The informant fairly submitted

that a compromise has taken place between the parties; the FIR was lodged under some misconception of facts; and she does not want to pursue the

matter against the applicant.

Learned counsel for the State opposed the compounding application.

It is contended by learned counsel for the writ petitioner that both the offences i.e. Sections 323, 504, 354 and 506 IPC are compoundable offences

as per the table appended to Section 320 Cr.P.C.

In view of the above, the Compounding Application, filed by the parties, is allowed and the entire proceedings, mentioned hereinabove, pending

between the parties are hereby quashed qua the present applicant on the basis of compromise arrived at between the parties.

Present C482 application stands disposed of, as above.

Pending applications, if any, also stand disposed of accordingly.