SHAKIB Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present writ petition, moved under Article 226 of the Constitution of India, petitioner seeks to quash the case crime no.663 of 2020, under Section 379 and 411 IPC, registered at P.S. Kotwali Roorkee Haridwar, District Haridwar.

(2.) The parties have filed the above-numbered compounding application to show that the parties have buried their differences and have settled their disputes amicably.

(3.) It is contended by learned counsel for the petitioner that offences punishable under Sections 379 and 411 IPC are compoundable offences.