Pankaj Purohit, J
1. Heard learned counsel for the parties.
2. By means of the present C528 application, the applicants have put to challenge summoning/ cognizance order dated 20.09.2024 passed by the
learned Chief Judicial Magistrate, Rudrapur, District Udham Singh Nagar in Criminal Case No.3160 of 2024 State of Uttarakhand Vs. Nishan Singh
and Others, under Sections 115, 117(2), 332(c), 351(2) and 352 of B.N.S. 2023 along with charge-sheet dated 22.08.2024 filed pursuant to the FIR
No.355 of 2024 dated 10.07.2024 registered at P.S. Rudrapur, District Udham Singh Nagar as well as the entire proceedings of the aforesaid criminal
case.
3. Along with the present C528 application, a joint compounding application (IA/1/2025) is filed duly supported by separate affidavits by applicants and
respondent Nos.2 & 3.
4. In the compounding application, it has been stated by the parties that they have mutually agreed to settle their disputes full & final and the
respondent Nos.2 and 3 do not want to pursue with the case anymore.
5. Applicants-Nishan Singh, Gurdev Singh, Sukhdev Singh and respondent No.3-Gurmeet Kaur are present before this Court while respondent No.2-
Palvinder Singh could not appear before this Court, as he is not well, but he is present through V.C. Both the parties are duly identified by their
respective counsels. On interaction, respondent Nos.2 and 3 stated that they want to end the matter and after intervention of the family members and
respectable peoples of the society, they have decided to settle the matter full and final.
6. Learned counsel for the applicant submits that the parties are family members and now, when the matter is amicably settled by the parties after
intervention of the family members and respectable peoples of the society, it would be futile exercise to keep this matter pending.
7. Learned State Counsel and learned counsel for the respondent Nos.2 & 3 have no objection if the matter is compounded, as all the offences are
compoundable.
8. Having considered the submission made by the learned counsel for the parties and on perusal of the compounding application as well as the
documents available on record, this Court is of the view that if the parties do not wish to pursue with the criminal proceedings anymore and they have
settled their dispute amicably, it would not be useful for referring the applicant to Court to face the trial and it would amount to a futile exercise. In
view of the compromise arrived at between the parties, nothing remains to be decided in the present matter.
9. Accordingly, compounding application (IA/1/2025) is allowed. The entire proceedings of Criminal Case No.3160 of 2024S tate of Uttarakhand Vs.
Nishan Singh and Others, pending in the Court of learned Chief Judicial Magistrate, Rudrapur, District Udham Singh Nagar, is hereby quashed.
Resultantly, the charge-sheet dated 22.08.2024 filed pursuant to the FIR No.355 of 2024 dated 10.07.2024 registered at P.S. Rudrapur, District
Udham Singh Nagar as well as the FIR No.355 of 2024 dated 10.07.2024, stand quashed.
10. Accordingly, the present C528 application is disposed of in terms of the compromise.
