Arun Prakash Singh Alias Tony And ... vs State Of Uttarakhand And Others
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Uttarakhand High Court

Arun Prakash Singh Alias Tony And ... vs State Of Uttarakhand And Others on 20 September, 2024

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL

      Criminal Misc. Application No. 452 of 2024
Arun Prakash Singh alias Tony and others.......Petitioners
                                   Vs.
State of Uttarakhand and others                   ........ Respondents


Present :   Mr. R.S. Sammal, Advocate for the petitioners.
            Mr. M.A. Khan, AGA with Mr. Vipul Painuli, Brief Holder for the
            State/respondent no.1.
            Ms. Sarita Bisht, Advocate for respondent nos.2 and 3.



                              JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The petitioners seeks quashing of the charge-

sheet (C.S. No.25/2023) dated 11.01.2023,

cognizance/summoning order dated 22.07.2024, under

Sections 323, 427, 504, 506 IPC, passed in Criminal Case

No.344 of 2024, State vs. Arun Prakash Singh alias Tony

and others ("the case") as well as entire proceeding of the

case on the basis of amicable settlement between the

parties. A joint compounding application has also been

filed supported by the affidavits.

2. Heard learned counsel for the parties and

perused the record.

3. Learned counsel for the parties would submit

that the parties have settled the dispute amicably; they

are the residents of the same locality.

4. The petitioners and the respondent nos.2 and 3

are before the Court, as identified by their respective

counsel. They have verified the compromise. They have

stated that they have settled the dispute amicably.

5. Having considered the nature of the offence

and other attending factors, this Court is of the view that

the petition may be decided on the basis of compromise

between the parties. Accordingly, the petition deserves to

be allowed.

6. The petition is allowed. The charge-sheet (C.S.

No.25/2023) dated 11.01.2023, cognizance/summoning

order dated 22.07.2024 as well as entire proceedings of

the case, are hereby quashed.

7. Compounding Application (IA) No.1 of 2024

stands disposed of accordingly.

(Ravindra Maithani, J.) 20.09.2024 Sanjay