Govind And Another vs State Of Uttarakhand And Others

Pankaj Purohit, J

These matters being cross-FIRs are related to each other, hence decided by this common judgment.

Present C528 application No.450 of 2024 has been filed by the applicants along with the compounding application (IA/1/2024) for quashing the entire proceedings of Crl. Case No.630 of 2021 (Crime No.114 of 2016), State v. Rohit and others, pending before the Court of J.M., Roorkee, District Haridwar.

Similarly, C528 application is filed by applicants therein seeking to quash the proceedings of Crl. Case No.822 of 2023 (Crime No.112 of 2016) State v. Naved and others, pending before the Court of J.M. Roorkee, District Haridwar.

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, Haridwar 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 compounding application.

The compliance report of Secretary, District Legal Services Authority, Haridwar dated 03.12.2024 is available on record.

From perusal of the compliance report, it is evidently clear that 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. Moreover, these are the cross cases filed by parties against each other.

In this view of the matter, Compounding Applications (IA/1/2024) moved in both the C528 petitioners are allowed. As a result, entire proceedings of Crl. Case No.630 of 2021 (Crime No.114 of 2016), State v. Rohit and others, pending before the Court of J.M., Roorkee, District Haridwar as well as that of Crl. Case No.822 of 2023 (Crime No.112 of 2016) State v. Naved and others, pending before the Court of J.M. Roorkee, District Haridwar, are hereby quashed.

Both C528 petitions stand disposed of accordingly.