RAEES AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seeks to quash the entire proceedings of Crl. Case No. 1488 of 2019, State vs. Raees Ahmad, pending in the Court of learned Second Judicial Magistrate, Roorkee, District 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.) It is contended by learned counsel for the applicants that the offences punishable under Sections 323, 504, 506 of IPC are compoundable offences.