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Judgment
14 paragraphs · 254 wordsPankaj Purohit, J
Present C528 application has been filed by the applicants along with the compounding application (IA/1/2024) for quashing the entire proceedings of
Crl. Case No.584 of 2024 (FIR No.29 of 2024), State v. Pritam Singh and others, pending before the Court of CJM, Chamoli.
Applicant no.1-Pritam Singh Negi is reported to be in jail since 22.09.2024. Hence the affidavit on behalf of applicant no.1 is given by his father Mr.
Dhan Singh Negi (applicant no.2). Applicant No.2 and respondent no.2 are present in Court duly identified by their respective counsel.
It is stated by applicant no.2 before the Court that there is no other victim in this matter except respondent no.2-Rahul Singh nor any of the
applicants is having any criminal history except the present one.
From perusal of the affidavit(s) filed in support of compounding applications, 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 and they want to live peacefully.
In this view of the matter, Compounding Application (IA/1/2024) is allowed. As a result, entire proceedings of Crl. Case No.584 of 2024 (FIR
No.29 of 2024), State v. Pritam Singh and others, pending before the Court of CJM, Chamoli, are hereby quashed qua the applicants.
Since the matter has been compounded, let applicant no.1-Preetam Singh Negi be released from jail if not wanted in connection with any other
matter.
C528 petition stands disposed of accordingly.