MANGAT RAM PAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Sec. 482 of Cr.P.C., applicant seeks to quash the entire proceedings of Crl. Case No.7788 of 2013, "State vs. Mangat Ram Pal", pending in the Court of learned Additional Chief Judicial Magistrate, 1st Dehradun, District-Dehradun.

(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.