ASGAR ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present writ petition, moved under Article 226 of the Constitution of India, petitioners seek to quash the impugned FIR No.529 of 2020, under Sections 420, 120-B, 34 of IPC and u/s 15(2) & 15(3) of Indian Medical Council Act, 1956, registered at P.S. Bazpur, District-Udham Singh Nagar.

(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 offences punishable under Section 420, 120-B with 34 IPC are compoundable offence whereas offence punishable under Section 15(2) & 15(3) of Indian Medical Council Act, 1956 are non-compoundable offence.