SUDHIR GUPTA 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 Criminal Case No.514 of 2011, State vs. Sudhir Gupta and others, u/s 498A, 323, 504, 506 IPC and u/s 3/4 D.P. Act, pending in the court of Addl. Chief Judicial Magistrate, Khatima, District Udham Singh Nagar.

(2.) The parties have filed a Compounding Application No.1158 of 2015 to show that the parties have buried their differences and have settled their disputes amicably.

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