GOKUL SINGH NAGARKOTI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal misc. application under Sec. 482 Cr.P.C. has been filed by the applicant to compound the instant matter in FIR No. 0428 of 2017, "State vs. Gokul Singh Nagarkoti" for the offence punishable under Ss. 354D, 323, 504 and 506 IPS registered at P.S. Haldwani, District Nainital and to quash the said criminal proceedings and set aside the criminal appeal pending in Criminal Case No. 156 of 2018 pending in the court of learned Court of District and Sessions Judge, Nainital.

(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 State that the offence punishable under Ss. 323, 504 and 506 IPC are compoundable offences while offence punishable under Ss. 354D IPC is non-compoundable.