HIREN JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Sec. 482 of Cr.P.C., applicants seek to quash the entire proceedings of Crl. Case No.226 of 2013, Afsar Ali and another vs. Ajmal Kha and others, pending in the Court of learned Civil Judge (S.D.)/Judicial Magistrate, Rudrapur, 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.