Pradeep Bohra & Others vs State Of Uttarakhand And Another

R.C. Khulbe. J

By way of present application, moved under Section 482 of Cr.P.C., applicants seek to quash the entire proceedings of Criminal Case No. 6386 of

2019, ‘State Vs. Pradeep Bohra & others’, pending in the Court of learned Additional Chief Judicial Magistrate-I, Dehradun.

The complainant Jaideep Singh Bohra is present before this Court through video conferencing. He submitted that compromise has been taken place

between the parties. The parties have filed the aforesaid 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 video conferencing 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 he

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 applicants that the offence under Sections, 147, 427, 504 & 506 of 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 applicants on the basis of compromise arrived at between the parties.

Present C-482 application stands disposed of, as above.

Pending applications, if any, also stand disposed of accordingly.