ABDUL HASAN 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 Crl. Case No.6361 of 2020 (Case Crime No.308 of 2020), State vs. Abdul Hasan, pending in the Court of learned Additional Chief Judicial Magistrate, Kashipur, District Udham Singh Nagar.

(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.