Meena Alias Meenu vs State Of Uttarakhand And Another

Alok Kumar Verma, J

The applicant-accused has invoked the inherent jurisdiction of this High Court under Section 482 of the Code of Criminal Procedure to quash the charge-sheet dated 25.03.2021, cognizance/ summoning order dated 17.08.2021 and the entire proceedings of Criminal Case No.936 of 2021, “State Vs. Meena alias Meenu”, pending before the court of 2nd Judicial Magistrate, Haridwar.

Subsequent to the submission of the charge-sheet, the trial court took cognizance and passed the impugned summoning order against the present applicant for the offence under Section 420 of IPC.

Heard Mr. Shashi Kant Shandilya, the learned counsel for the applicant, Mr. S.S. Adhikari, the learned Deputy Advocate General for the State and Mr. Vaibhav Singh Chauhan, the learned counsel for the private respondent no.2.

The applicant Smt. Meena alias Meenu and the respondent no.2 Vikas, informant/victim are present in-person before this Court. The applicant is identified by Mr. Shashi Kant Shandilya, Advocate and the respondent no.2 is identified by Mr. Vaibhav Singh Chauhan, Advocate.

Both, the applicant and the respondent no.2 submitted that after resolving their disputes, they have filed a Joint Compounding Application along with affidavits with their free will and without any pressure.

The respondent no.2 further submitted that he does not want to proceed with the aforesaid criminal case.

The learned counsel appearing for the State submitted that there were private disputes between the applicant and the respondent no.2 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 charge-sheet dated 25.03.2021, cognizance/ summoning order dated 17.08.2021 and the entire proceedings of Criminal Case No.936 of 2021, “State Vs. Meena alias Meenu, pending before the court of 2nd Judicial Magistrate, Haridwar, are quashed.

Resultantly, the charge-sheet dated 25.03.2021, cognizance/ summoning order dated 17.08.2021 and the entire proceedings of Criminal Case No.936 of 2021, “State Vs. Meena alias Meenu”, pending before the court of 2nd Judicial Magistrate, Haridwar, are hereby quashed.

The Criminal Miscellaneous Application No.490 of 2022, filed under Section 482 of the Code of Criminal Procedure, stands disposed of accordingly.