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Judgment
6 paragraphs · 245 wordsVivek Bharti Sharma, J
This petition is filed by the petitioner/accused for quashing of the summoning order dated 11.09.2023 passed in Criminal Case No.2419 of 2023 “State vs. Mustafa and Others” under Sections 324, 504 & 506 I.P.C., charge sheet dated 15.08.2023 (F.I.R. No. 68 of 2023) pending in the court of Judicial Magistrate 1st, Rudrapur, District Udham Singh Nagar as well as the entire proceedings of the above criminal case qua the petitioner, in view of the compromise arrived at between the parties.
In view of the fact that a Compounding Application was filed by the parties, this Court, vide order dated 16.10.2024, had directed the parties to appear before the Secretary, District Legal Service Authority, Udham Singh Nagar in order to get their statements recorded and to verify the compromise deed.
Pursuant to such order, Secretary, District Legal Service Authority, Udham Singh Nagar has submitted his report 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.1/2024) is hereby allowed. As a consequence thereof, the entire proceedings of the Criminal Case No.2419 of 2023 “State vs. Mustafa and Others” under Sections 324, 504 & 506 I.P.C., charge sheet dated 15.08.2023 (F.I.R. No. 68 of 2023) are hereby quashed qua the petitioner.
Present petition u/s 528 B.N.S.S. is, thus, disposed of in terms of compromise arrived at between the parties.