NAVJOT SINGH HEERA 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.8352 of 2019, State vs. Navjot Singh Heera and Ors., pending in the Court of learned Additional Chief Judicial Magistrate, Haldwani, District Nainital.

(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.