PARVESH KUMAR 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. 519 of 2016, State v. Parvesh Kumar, pending in the Court of Judicial Magistrate, Vikasnagar, District 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.