HIMANSHU PRITISH NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicants seek to quash the proceedings of Crl. Case No. 5716 of 2017, State v. Himanshu Pritish and others, pending before the Judicial Magistrate First, Dehradun.

(2.) The parties have filed the above-numbered compounding application to show that they have buried their differences and have settled their disputes amicably.

(3.) Learned counsel for the State opposed the compounding application.