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Judgment
7 paragraphs · 211 wordsPankaj Purohit, J
Present C528 application has been filed by the applicants along with the compounding application (IA/1/2024) for quashing the entire proceedings of Crl. Case No.256 of 2020, State v. Manish & another, pending before the Court of 2nd ACJ (J.D.)/J.M., Roorkee, District Haridwar.
A Co-ordinate Bench of this Court vide order dated 20.11.2024 directed the parties to the proceedings to appear before the Secretary, District Legal Services Authority, Haridwar on 22.11.2024 at 11:30 A.M., who, in turn, was directed to record the statements of parties and verify the contents of the affidavits filed along with the compounding application.
The compliance report of Secretary, District Legal Services Authority, Haridwar dated 28.11.2024 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 Crl. Case No.256 of 2020, State v. Manish & another, pending before the Court of 2nd ACJ (J.D.)/J.M., Roorkee, District Haridwar, are hereby quashed.
C528 petition stands disposed of accordingly.