AJAY GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present writ petition, moved under Article 226 of the Constitution of India, petitioner seeks to quash the impugned charge-sheet dated 02.04.2017 in FIR dated 11.01.2017 registered as Case Crime No. 14 of 2017 for the offences punishable under Sections 420 and 406 IPC as well as the summoning order dated 26.09.2017, passed by learned Additional Chief Judicial Magistrate, Vikasnagar, Dehradun in Criminal Case No. 695 of 2017, State Vs. Ajay Gupta.

(2.) The parties have filed the above-numbered compounding application to show that the parties have buried their differences and have settled their disputes amicably.

(3.) It is contended by learned counsel for the petitioners that the offence punishable Section 420 IPC is compoundable offence and Section 406 is non-compoundable.