MANDEEP SINGH KHERA 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.288 of 2020 (Crime No.268 of 2019), "State vs. Mandeep Khera & others", pending in the Court of learned Judicial Magistrate, Bazpur, 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.