POONAM KAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seeks to quash the summoning order dated 29.08.2019, u/s 406, 420, 506, 120-B IPC and u/s 4/5 of The Prize Chits and Money Circulation Schemes (Banning) Act 1978, State vs. Shalini Verma and another as well as entire proceedings of Criminal Case. No.4486 of 2019, pending before the court of Additional Chief Judicial Magistrate, District Dehradun.

(2.) The parties have filed a compounding application to show that the parties have buried their differences and have settled their disputes amicably.

(3.) It is contended by learned counsel for the applicant that the offences punishable under Sections 406, 420, 506 IPC are compoundable offences and offences punishable under Sections 120-B IPC and 4/5 of The Prize Chits and Money Circulation Schemes (Banning) Act 1978 are noncompoundable offences.