SHAMIM AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C. the applicants seek to quash entire proceedings of Criminal Case No.5211 of 2019 (Case Crime No.326 of 2019), State Vs. Shamim Ahmad and others, under Sections 147, 307, 452, 323 and 504 IPC, P.S. Patel Nagar, District-Dehradun pending in the Court of Additional Chief Judicial Magistrate-1st, Dehradun along with order dated 09.10.2019 in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application no.68 of 2020 to show that the parties have buried their differences and have settled their disputes amicably.

(3.) It is contended by learned counsel for the State that the offences punishable under Sections 147, 307 and 452 IPC are not compoundable offences.