Rahul Kushwaha vs State Of Uttarakhand & Another

N.S. Dhanik, J

By way of present application, moved under Section 482 of Cr.P.C. the applicant seeks to quash the summoning order dated 09.05.2019, order dated 21.11.2019 by which the Court below passed N.B.W. as well as entire proceedings of Criminal Case No.203 of 2019, "State Vs. Rahul Kushwaha" under Section 420 IPC, pending before learned Judicial Magistrate 1st Class, Narendra Nagar, Tehri Garhwal in terms of compromise arrived between the parties.

The parties have filed a Compounding Application no.3902 of 2019 to show that the parties have buried their differences and have settled their disputes amicably.

Learned counsel for the State submitted that she has no objection, if the present compounding application is allowed, as the offence punishable under Section 420 IPC is a compoundable offence.

Parties are present before this Court and duly identified by their respective counsel.

Considering the fact that offence punishable under Sections 420 IPC is a compoundable offence and respondent no.2 has filed an affidavit stating that the matter has been settled amicably between the parties, it would be just and appropriate to allow the present compounding application in the interest of justice.

Accordingly, the compounding application is allowed. The entire proceedings of Criminal Case No.203 of 2019, "State Vs. Rahul Kushwaha" under Section 420 IPC, pending before learned Judicial Magistrate 1st Class, Narendra Nagar, Tehri Garhwal along with the summoning order dated 09.05.2019 and order dated 21.11.2019 by which the Court below passed N.B.W. is hereby quashed, qua the present applicant only, on the basis of compromise arrived between the parties.

Present C482 application stands disposed of, as above.

Pending applications, if any, also stand disposed of accordingly.