Monu Lodhi And Another ... vs State Of Uttarakhand And Others
2022 Latest Caselaw 1216 UK

     HIGH COURT OF UTTARAKHAND AT NAINITAL


      Criminal Misc. Application No. 493 of 2022

Monu Lodhi and another                              ........... Petitioners

                                     Vs.

State of Uttarakhand and others                     ........ Respondents

Present : Mr. Shashi Kant Shandilya, Advocate for the petitioners.
          Ms. Meena Bisht, Brief Holder for the State/respondent no.1.
          Mr. Mahavir Prasad Kohli, Advocate for respondent nos.2 and 3.




                               JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The challenge in this petition is made to the

proceedings of the Criminal Case No.1767 of 2018,

State vs. Monu Lodhi and others, under Sections 353,

332, 323, 504 IPC, pending in the court of Chief

Judicial Magistrate Dehradun (for short, "the case") on

the basis of amicable settlement between the parties. A

joint compounding application has been filed supported

by affidavits.

2. Heard learned counsel for the parties and

perused the record.

3. Learned counsel for the parties would submit

that the parties have amicably settled the dispute and

they are staying in peace and harmony. Therefore, the

matter may be settled accordingly.

4. The case is based on an FIR lodged by the

respondent no.2 (for short, "the informant"). According

to it, on 11.12.2017, while the informant was

discharging his duties as a Gateman, he was abused

and assaulted by the petitioners. When his brother

came for his rescue, he was also assaulted.

5. The petitioners, the respondent nos.2 and 3

are present before the Court, as identified by their

respective counsel. Parties have accepted the

compromise.

6. The parties have settled the dispute amicably.

Therefore, having considered the nature of offence and

all the attending factors, this Court is of the view that it

is a case which may be decided on the basis of amicable

settlement between the parties. Accordingly, the

petition deserves to be allowed.

7. The petition is allowed. The proceedings of

the case, is hereby quashed.

8. Compounding application stands disposed of

accordingly.

(Ravindra Maithani, J.) 18.04.2022 Sanjay