Mohammad Salman And Another vs State Of Uttarakhand And Another

Pankaj Purohit, J

Present C482 application has been filed by the applicant along with the compounding application for quashing the entire proceedings of Criminal Case No.215 of 2023 (FIR No.206 of 2021 dated 21.09.2021 and Charge Sheet dated 01.06.2022), under Sections 452, 354, 504 and 506 IPC, State Vs. Mohammad Salman and others, registered with Police Station Jaspur, District Udham Singh Nagar, pending before the court of learned Judicial Magistrate Jaspur, District Udham Singh Nagar.

It is contended in the compounding application by the parties that they have entered into amicable settlement and, particularly, respondent no.2 does not want to pursue with the present case, in view of the compromise entered into between the parties.

Today applicant no.1 (Mohammad Salman), applicant no.2 (Suleman @ Popular @ Mohammad Suleman) and respondent no.2 (Anjum Parveen), are present before this Court, duly identified by their respective Advocates.

On interaction with the parties, it was found that they do not want to prolong the matter any further and want to settle the dispute amicably.

Respondent no.2, however, made a categorical statement before this Court that she does not want to pursue with the case and wants to put an end to all the disputes between them.

I have gone through the compounding application and the pleadings made by the applicants in C482 application.

Per contra, learned counsel for the State has formally objected to the offences made out in the present case.

This Court is convinced that once the parties have decided to settle their dispute amicably, it would not be appropriate to direct them to join the trial which would ultimately result into nothing but acquittal and would amount to be a futile exercise.

Accordingly, Compounding Application (IA No.1 of 2024) is allowed. The offences between the parties are permitted to be compounded. As a result, the entire proceedings of Criminal Case No.215 of 2023 (FIR No.206 of 2021 dated 21.09.2021 and Charge Sheet dated 01.06.2022), under Sections 452, 354, 504 and 506 IPC, State Vs. Mohammad Salman and others, registered with Police Station Jaspur, District Udham Singh Nagar, pending before the court of learned Judicial Magistrate Jaspur, District Udham Singh Nagar are hereby quashed.

C482 application stands disposed of in the aforesaid terms.