KAMLESH BISWAS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Sec. 482 of Cr.P.C., applicant seeks to quash the entire proceedings of Criminal Case No.3829 of 2021, "State vs. Kartik Biswas and others", pending in the Court of learned Additional Chief Judicial Magistrate/ 4th Additional Civil Judge (S.D.), Rudrapur, 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. They are also present through video conferencing before the Court today and being duly identified by their respective counsel.

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