ASHWANI KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Ss. 354, 354-D, 452 & 509 IPC, applicant seeks to quash the entire proceedings of Criminal Case No. 154 of 2021 (Case Crime No. 02 of 2021), "State vs. Ashwani Kumar Gautam" registered at PS Chalani Circle Bhatrojkhan, District Almora, pending before the court of Incharge Judicial Magistrate Bhikiyasen, District Almora.

(2.) The parties have filed the above-numbered compounding application to show that they have buried their differences and have settled their disputes amicably. They are also present before the Court today, through video conferencing, being duly identified by their respective counsel.

(3.) Learned counsel for the State opposed the compounding application.