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Judgment
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. 2121 of 2015, ‘State Vs. Vineet Prasad & others’, under Section 323 & 427 I.P.C. registered at Police Station Kotwali, District Dehradun, pending in the Court of learned Additional Chief Judicial Magistrate-II, Dehradun.
The complainant Parvinder Singh 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 applicants.
Learned counsel for the State opposed the compounding application.
It is contended by learned counsel for the applicants that the offence under Sections 323 & 427 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.