SUNDER LAL CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seek to quash the charge sheet dated 08.03.2012 as well as summoning order dated 27.03.2012 passed in Criminal Case No.875 of 2014, State vs. Shanti Prasad and another Gupta, u/s 420, 467, 468, 471, 120-B IPC, pending in the court of ACJM 1st, 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.) Learned counsel for the State opposed the compounding application.