GOPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicants seek to quash the entire proceedings of Crl. Case No. 1288 of 2019, State v. Gopal and others, pending in the Court of Additional Chief Judicial Magistrate, Vikasnagar, 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.