AASIF Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seeks to quash the impugned charge sheet dated 18.02.2020 in FIR dated 21.11.2019, registered as Case Crime No.0434/2019, under Sections 376,323,504 and 506 IPC, Police Station Sahaspur, District Dehradun as well as cognizance and summoning order dated 01.09.2020 passed by learned Juvenile Justice Board, Dehradun in case no.82/2020 pending in the Court of learned Juvenile Justice Board, Derhadun.

(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.