IKRAM 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 criminal proceedings of Criminal Case No. 2105 of 2019 "State vs. Ikram and others", under Sections 323, 324 and 506 of IPC, pending in the court of 2nd Judicial Magistrate, Roorkee, District Haridwar.

(2.) The parties have filed a Compounding Application No. 260 of 2020 to show that the parties have buried their differences and have settled their disputes amicably.

(3.) Learned counsel for the State opposed the compounding application.