SHAFI SALMANI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicants seek to quash the impugned charge sheet dated 28.02.2020 along with the proceedings of the Criminal Case No.436 of 2020, State v. Shafi Salmani and others, under Sections 420, 467, 468 and 120-B IPC pending in the Court of learned In-charge J.M.-II, Haridwar.

(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.