HITENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C. the applicants seek to quash the charge sheet dated 11.06.2018, summoning order dated 06.09.2018 passed by the learned Chief Judicial Magistrate, Udham Singh Nagar in Criminal Case No. 8206 of 2018 "State v. Hitendra and another" for the offences punishable under Sections 332, 353 and 506 of I.P.C. registered at P.S. Pantnagar, District Udham Singh Nagar, pending in the Court of learned Chief Judicial Magistrate, Udham Singh Nagar in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application no. 255 of 2020 to show that the parties have buried their differences and have settled their disputes amicably.

(3.) It is contended by learned counsel for the State that the offence punishable under Sections 332 and 353 of I.P.C. are non- compoundable offences.