Ankit Devrari vs State Of Uttarakhand & Another

R.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.452 of

2021, “State vs. Ankit Devrariâ€​, pending in the Court of learned Additional Chief Judicial Magistrate, Rishikesh, District 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; the FIR was lodged under some misconception of facts; and 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 354 IPC is compoundable offence, as per the table appended to

Section 320 Cr.P.C.

In view of the above, the Compounding Application, 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.