Rajveer Kaur Alias Raju And Another vs State Of Uttarakhand And Others

Alok Kumar Verma, J

The present application has been filed under Section 482 of the Code of Criminal Procedure, 1973, to quash the entire proceedings of Criminal Case No. 4151 of 2021, “State vs. Raju (female) and Another”, pending before the Court of Ist Judicial Magistrate, Rudrapur, District Udham Singh Nagar for the offence under Sections 323, 506 and 452 of IPC.

Heard Mr. D.N. Sharma, the learned counsel for the applicants, Mr. T.C. Agarwal, the learned Deputy Advocate General for the State and Mrs. Manju Bahuguna, the learned counsel for the respondent nos. 2 to 4/ informants/victims.

The applicants-accused persons, namely, Rajveer Kaur alias Raju and Gurmukh Singh are present in-person before this Court. They are identified by Mr. D.N. Sharma, Advocate.

The respondent no. 2, Smt. Sunita Kaur, informant/victim, the respondent no.3, Pratap Singh and the respondent no.4, Balwant Singh, victims are present in-person. The respondent nos.2, 3 and 4 are identified by Mrs. Manju Bahuguna, Advocate.

The applicants and the respondent nos.2 to 4 submitted that there were private disputes between them and the said disputes have been resolved and after resolving their disputes, they have filed a joint compounding application along with their affidavits. The respondent nos.2 to 4 further submitted that they have filed their affidavits with their free will and without any pressure, and, they do not want to proceed with the said criminal case against the applicants.

The learned counsel for the State submitted that there were private disputes between the parties and the said disputes have been resolved.

Keeping in view of the totality of the facts and circumstances of the case, this Court is of the view that ends of justice would be met, if the entire proceedings of Criminal Case No. 4151 of 2021, “State vs. Raju (female) and Another”, pending before the Court of Ist Judicial Magistrate, Rudrapur, District Udham Singh Nagar for the offence under Sections 323, 506 and 452 of IPC, are quashed.

Resultantly, the entire proceedings of Criminal Case No. 4151 of 2021, “State vs. Raju (female) and Another”, pending before the Court of Ist Judicial Magistrate, Rudrapur, District Udham Singh Nagar for the offence under Sections 323, 506 and 452 of IPC, are quashed.

The Criminal Miscellaneous Application No.1408 of 2022, filed under Section 482 of the Code of Criminal Procedure, is disposed of accordingly.