NAND KISHOR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seek to quash the entire proceedings of Criminal Case No. 8533 of 2018, 'State vs. Nand Kishor', pending before the Judicial Magistrate Rudrapur, District-Udham Singh Nagar.

(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.) It is contended by learned counsel for the applicant that under Section 420 IPC is compoundable offence.