BIMLA DEVI PANT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicants seek to quash the proceedings of Crl. Case No.2581 of 2015, Smt. Kavita Pant v. Trilochan Pant and others, pending before the Additional Chief Judicial Magistrate, Haldwani (Nainital).

(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.