RENUKA CHAUDHARY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicants seek to quash the entire proceedings of Criminal Case No.1554 of 2015, State vs. Lal Bahadur Chaudhary and Ors., pending in the Court of First Addl. CJM, Dehradun.

(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.