Surajbhan And Two Other vs State Of Uttarakhand And Another

Alok Kumar Verma, J

Heard learned counsel for the applicants, learned AGA for the State of Uttarakhand/respondent No.1 and learned Advocate for respondent No.2.

2 This Criminal Misc. Application has been filed under Section 482 of the Code of Criminal Procedure, 1973 to quash and set aside the charge-sheet

dated 29.04.2017 along with cognizance order dated 02.11.2017 in Criminal Case No.855 of 2019, State Vs. Surajbhan and others, pending in the court

of the learned Judicial Magistrate/IInd Additional Civil Judge (Jr. Div.), Roorkee, District Haridwar, under Sections 323, 325, 504, 506 of the Indian

Penal Code, 1860.

The learned counsel for both the parties, submit that parties have settled their disputes amicably and reached to compromise pursuant to which

respondent No.2, informant, Smt. Sanyogita and Vinay, injured persons are agree to compound the offence as alleged against the applicants-accused

persons.

Parties are present in person, duly identified by their learned counsel. Both the parties reached to an amicable settlement. The affidavits to this

effect have also been filed.

Respondent No.2 and both the injured persons submit that they compound the offences punishable under Sections 323, 325, 504, 506 of the I.P.C.

as alleged against the applicants-accused persons with their free will and without any pressure.

The compromise arrived at between the parties is accepted. The Compounding Application (CRMA) No.705 of 2020, is, thus, allowed with the

result, the charge-sheet dated 29.04.2017 and cognizance order dated 02.11.2017 along with entire proceedings pending in the court of Judicial

Magistrate/IInd Additional Civil Judge (Jr. Div.), Roorkee, District Haridwar are hereby quashed.

Criminal Misc. Application (C-482) No. 377 of 2020 stands disposed of in the aforesaid terms.