AMZAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicants seek to quash the entire proceedings of Crl. Case No.1845 of 2020, State vs. Usman & others, pending in the Court of learned Addl. Chief Judicial Magistrate/1st ACJ (SD), 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.) Learned counsel for the State opposed the compounding application.