RAVEESH JAIN 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 14.05.2020, summoning order dated 16.01.2021 and the entire proceedings of Criminal Case No. 45 of 2021 (Case Crime No. 340 of 2019), 'State vs. Raveesh Jain' for the offences punishable under Section 189 IPC registered at P.S. Jaspur, District Udham Singh Nagar, pending in the Court of Judicial Magistrate Jaspur, 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 offence punishable under Section 189 is a compoundable offence.