Pankaj Purohit, J
1. Present C528 application has been filed by the applicants along with the compounding application (IA/1/2024) for quashing the entire proceedings of
Crl. Case No.3035 of 2019, State v. Gajendra Rautela & another, pending before the Court of First Additional Civil Judge (J.D.)/Judicial Magistrate,
Rudrapur, District Udham Singh Nagar.
2. A Co-ordinate Bench of this Court vide order dated 20.11.2024 directed the parties to the proceedings to appear before the Secretary, District
Legal Services Authority, Udham Singh Nagar on 27.11.2024 at 02:30 P.M., who, in turn, was directed to record the statements of parties and verify
the contents of the affidavits filed along with the compounding application.
3. The compliance report of Secretary, District Legal Services Authority, Udham Singh Nagar dated 27.11.2024 is available on record.
4. From perusal of the compliance report, it is evidently clear that both the parties have entered into compromise and there is no dispute pending
between them as they have settled their disputes amicably. Parties were also duly identified before the said authority.
5. In this view of the matter, Compounding Application (IA/1/2024) is allowed. As a result, entire proceedings of Crl. Case No.3035 of 2019, State v.
Gajendra Rautela & another, pending before the Court of First Additional Civil Judge (J.D.)/Judicial Magistrate, Rudrapur, District Udham Singh
Nagar, are hereby quashed.
6. C528 petition stands disposed of accordingly.
