JOKHE BHAGRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal misc. application under Section 482 Cr.P.C. has been filed by the applicant to quash the charge sheet dated 02.04.2018, summoning order dated 06.04.2018 and the entire proceedings of Criminal Case No. 1801 of 2018, 'State vs. Vikram Singha' for the offences punishable under Section 420 and 120-B IPC pending before Vth Additional Civil Judge/(S.D.)/ A.C.J.M., Dehradun.

(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 Section 420 and 120-B are compoundable offences.