MALAK SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicants seek to quash the order dated 11.9.2020 passed by learned ACJM, Rudrapur (U.S. Nagar) in on-line application no.483 of 2020 along with FIR dated 25.02.2020 being FIR No.96 of 2020 lodged at P.S. Rudrapur, District Udham Singh Nagar, u/s 420, 467, 468, 471 and 506 IPC.

(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.