KULDEEP NANDRAJYOG 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 of Crl. Case No.2632 of 2018, State vs. Kuldeep Nandrajyog, pending in the Court of learned Judicial Magistrate/First Addl. Civil Judge, (J.D.), Haridwar, District-Haridwar.

(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 Sections 420 and 506 IPC are compoundable offences.