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Judgment
6 paragraphs · 261 wordsVivek Bharti Sharma, J
This criminal misc. application is filed under Section 528 of B.N.S.S. by the petitioners/accused for quashing the impugned cognizance and summoning order dated 11.08.2024 (Annexure No.3), impugned charge sheet dated 30.03.2023 (Annexure No.2) as well as entire proceedings of Criminal Case No.8292 of 2024, “State Vs. Molakram and others” for the offences under Sections 147, 148, 149, 323, 452, 504 and 506 of I.P.C. pending in the Court of Additional Chief Judicial Magistrate, District Haridwar qua the petitioners, in view of the compromise arrived at between the parties.
In view of the fact that a Compounding Application was filed by the parties before this Court, this Court vide order dated 22.04.2025 had directed the parties to appear before the Secretary, DLSA, Haridwar in order to get their statements recorded and to verify the compromise deed.
Pursuant to such order, the Secretary, DLSA, Haridwar has submitted his report dated 24.04.2025 which clearly indicates that the parties have settled the dispute amicably and have also verified the contents of the compromise.
In view of the above, Compounding Application (IA No.1 of 2025) is allowed. As a consequence thereof, the entire proceedings of Criminal Case No.8292 of 2024, “State Vs. Molakram and others” for the offences under Sections 147, 148, 149, 323, 452, 504 and 506 of I.P.C. pending in the Court of Additional Chief Judicial Magistrate, District Haridwar are hereby quashed qua the petitioners.
Present petition u/s 528 of B.N.S.S. is, thus, disposed of in terms of the compromise arrived at between the parties.