SUBHASH CHANDRA SAXENA 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.9748 of 2018, 'State vs. Nand Kishor and another', pending before the 1st Addl. Civil Judge (S.D.)/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.) Learned counsel for the State opposed the compounding application.