DIVYANSH PATEL 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 Criminal Case No.741 of 2019, "State vs. Divyansh Patel and others", pending in the Court of 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. They are also present before the Court today through V.C. being duly identified by their respective counsel. The informant fairly submitted that a compromise has taken place between the parties; earlier the co-accused Virendra Kumar and others filed C482 No. 1785 of 2018 in which the compounding application has been allowed by this Court vide order dtd. 20/6/2019.

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