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Judgment
9 paragraphs · 257 wordsRavindra Maithani, J
The challenge in this petition is made to the proceedings of the Criminal Case No.1767 of 2018, State vs. Monu Lodhi and others, under Sections 353, 332, 323, 504 IPC, pending in the court of Civil Judge (Jr. Div.)/Judicial Magistrate, Doiwala, District Dehradun (for short, “the case”) on the basis of amicable settlement between the parties. A joint compounding application has been filed supported by affidavits.
Heard learned counsel for the parties and perused the record.
Learned counsel for the parties would submit that the parties have amicably settled the dispute and they are staying in peace and harmony. Therefore, the matter may be settled accordingly.
The case is based on an FIR lodged by the respondent no.2 (for short, “the informant”). According to it, on 11.12.2017, while the informant was discharging his duties as a Gateman, he was abused and assaulted by the petitioner. When his brother came for his rescue, he was also assaulted.
The petitioner and the respondent no.2 are present before the Court, as identified by their respective counsel. Parties have accepted the compromise.
The parties have settled the dispute amicably. Therefore, having considered the nature of offence and all the attending factors, this Court is of the view that it is a case which may be decided on the basis of amicable settlement between the parties. Accordingly, the petition deserves to be allowed.
The petition is allowed. The proceedings of the case, is hereby quashed.
Compounding application stands disposed of accordingly.