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Judgment
8 paragraphs · 182 wordsR.C. Khulbe, J
By way of present application, moved under Section 482 of Cr.P.C., applicant seeks to quash the entire proceedings of Criminal complaint Case No. 527 of 2014 (Old No.5069 of 2013), 'Smt. Neha Gupta vs. Gaurav Gupta & others, pending in the Court of Judicial Magistrate-1st, Dehradun.
The parties have filed the above-numbered compounding application to show that they have buried their differences and have settled their disputes amicably.
It is contended by learned counsel for the applicant that the offence punishable under Section 406 IPC is compoundable offence.
Parties are present before this Court today and are identified by their respective counsels. The respondent on.2-Neha Gupta submitted that, she has received the part payment and she does not want to pursue the matter.
Accordingly, compounding application is allowed. The entire proceedings, mentioned hereinabove, pending between the parties are hereby quashed against the present applicant only, 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.