AI Structured Summary
Not yet generated for this judgment
Judgment
R.C. Khulbe, J
By way of present application, moved under Section 482 of Cr.P.C., applicants have sought quashing of the entire proceedings of Criminal Case No. 382 of 2016 (Case Crime No. 146 of 2016), under Sections 420 and 406 IPC 'State vs. Mohsin & ors, pending in the Court of Addl. Chief Judicial Magistrate, Laksar, District Haridwar.
The parties have filed the above-numbered compounding application to show that they have buried their differences and have settled their disputes amicably.
It is contended by learned counsel for the applicant that the offence punishable under Sections 420 and 406 IPC are compoundable offence with the permission of the Court.
Parties are present before this Court today and are identified by their respective counsels. The applicants have stated that the sale deed has been executed in the favour of the informant/complainant.
Accordingly, compounding application is allowed. The entire proceedings, mentioned hereinabove, pending between the parties are hereby quashed against the present applicant only, 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.
Let a certified copy of this order be supplied to the learned counsel for the applicants within 24 hours as per rules.