PRAKASH SINGH 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 pending before the Court below.

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

(3.) It is contended by learned Counsel for the applicant that the offence under Section 420 IPC is compoundable while Section 3 of the Uttaranchal Protection of Interests of Depositors in Financial Establishments Act, 2005 and Section 3 of Prize Chits and Money Circulation Schemes (Banning) Act, 1978 are non-compoundable offences.