SOHAN 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 charge sheet and the summoning /cognizance order dated 25.05.2019 along with entire proceedings of criminal case no.6094 of 2019, State Vs. Gyan Singh & others, under Sections 147, 354-A, 323, 504, 506 IPC, pending before Additional Chief Judicial Magistrate, District Haridwar.

(2.) The parties have filed a Compounding Application No.3652 of 2020 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.