MOHD DANISH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seeks to quash the proceedings of criminal case no.1067 of 2019, State v. Danish and others, pending before the Court of Additional CJM, Ramnagar (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 formally opposed the compounding application.