Navi Jaan 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 (IA/1/2024) for quashing the charge-sheet dated 20.01.2021, cognizance/summoning order dated 02.08.2021 passed by the learned Judicial Magistrate, Kichha, District Udham Singh Nagar in Criminal Case No.759 of 2022 State Vs. Navi Jaan and Anr., for the offences punishable under Sections 452, 323, 354, 504 and 506 IPC against applicant No.1 and under Sections 504 and 506 IPC against applicant No.2 and the entire proceedings of aforementioned criminal case, on the basis of a compromise entered into between the parties.

This Court vide previous order dated 08.04.2025 directed the parties to the proceedings to appear before the District Legal Services Authority, District Udham Singh Nagar on 15.04.2025, who, in turn, was directed to record the statements of parties and verify the contents of the affidavits filed along with the compounding application.

The compliance report of Secretary, District Legal Services Authority, District Udham Singh Nagar dated 15.04.2025 is available on record.

From perusal of the compliance report, it is evidently clear that both 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.

In this view of the matter, Compounding Application (IA/1/2024) is allowed. As a result, entire proceedings of Criminal Case No.759 of 2022 State Vs. Navi Jaan and Anr., pending in the Court of learned Judicial Magistrate, Kichha, District Udham Singh Nagar, are hereby quashed. Consequently, the FIR No.304 of 2020 dated 03.11.2020 and charge-sheet dated 20.01.2021, also stand quashed qua the applicants.

C482 application stands disposed of accordingly.