SAUD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seeks to quash the entire proceedings of Crl. Case No. 3359 of 2018, State vs. Saud and Ors., pending in the Court of learned Addl. Chief Judicial Magistrate, Haldwani, District Nainital.

(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.