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Judgment
12 paragraphs · 207 wordsR.C. Khulbe, J
By way of present application, moved under Section 482 of Cr.P.C., applicant seeks to quash the entire proceedings of Criminal Case No.5610 of
2018, “Chhavi Tomar vs. Sharad Chaudharyâ€, u/s 406, pending in the Court of learned 3rd Additional Chief Judicial Magistrate, Dehradun.
The parties have filed the above-numbered compounding application to show that they have buried their differences and have settled their disputes
amicably. They are also present before the Court today through V.C. being duly identified by their respective counsel. The informant fairly submitted
that a compromise has taken place between the parties; and now she does not want to pursue the matter against the applicant.
Learned counsel for the State opposed the compounding application.
It is contended by learned counsel for the applicant that the offence under Section 406 IPC is compoundable offence
In view of the above, the Compounding Application No.2 of 2022, filed by the parties, is allowed and the entire proceedings, mentioned hereinabove,
pending between the parties are hereby quashed qua the present applicant on the basis of compromise arrived at between the parties.
Present C482 application stands disposed of, as above.
Pending applications, if any, also stand disposed of accordingly.