SANTOSH 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 offences under Section 498-A IPC and Sections 3/4 of the D.P. Act are non-compoundable.