MUSTKEEM 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. Complaint Case No. 3826 of 2014 (New criminal complaint no.68 of 2020), Smt. Rahamanee vs. Mustkeem, pending in the Court of learned First ACJ (JD)/JM, 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.) Learned counsel for the State opposed the compounding application.