AKHILESH PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Ss. 495, 420, 323, 504 & 506 IPC, applicant seeks to quash the entire proceedings of Criminal Case No.2705 of 2019, "State vs. Akhilesh Pandey", pending before Additional Chief Judicial Magistrate 1st, Dehradun.

(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.