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Judgment
Alok Kumar Verma, J
The present Application has been filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for quashing the entire proceedings of Complaint Case No.1178 of 2023, “Aslam Ali Vs. ICICI Lombard Insurance Company Ltd. and Others”, pending before the court of Ist Additional Chief Judicial Magistrate, Dehradun under Section 420 read with Section 120B of the Indian Penal Code, 1860.
Heard Mr. Ramji Shrivastava, learned counsel for the applicant-accused and Mr. Avidit Noliyal, learned counsel for the respondent-complainant.
Mr. Avidit Noliyal, Advocate, submitted on instructions that the respondent-complainant has compounded the said offences with his free will and without any pressure and the complainant is requesting to quash the entire proceedings of the said Complaint Case No.1178 of 2023.
In view of the submissions of Mr. Avidit Noliyal, Advocate, the entire proceedings of Complaint Case No.1178 of 2023, pending before the Court of Ist Additional Chief Judicial Magistrate, Dehradun are quashed.