SHIVANSHU JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seeks to quash the cognizance order dated 28.09.2019 passed by Chief Judicial Magistrate, Pauri Garhwal in Criminal Case No.1056/2019 and charge sheet no.27/2019, under Sections 323, 504, 506, 354 and 452 IPC, P.S. Pauri Garhwal, District Pauri Garhwal as well as entire proceedings of criminal case no.1056/2019, "State Vs. Shivanshu Joshi" pending before the Court of learned Chief Judicial Magistrate, Pauri Garhwal.

(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 formally opposed the compounding application.