SUKESH JAIN 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 / Case Crime No.146 of 2012, under Sections 420, 467, 468, 471 of IPC, registered at Police Station Dalanwala, District-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 is a compoundable offence while offences punishable under Sections 467, 468, 471 of IPC are non-compoundable.