PUSHKAL NAGYAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Compounding application (IA/3/2023) has been moved on behalf of the parties seeking to compound the offences u/s 420, 467, 468, 471 IPC along with entire proceedings of Criminal Case No.706 of 2022, (Case Crime No.264 of 2022), State vs. Nikesh Panchpute and others, pending in the court of learned Additional Chief Judicial Magistrate, Roorkee, District Haridwar.

(3.) The ground for seeking compounding of offences is that parties have reached to the terms of compromise wherefor a settlement has also reached between them. It is thus, prayed that the present proceedings between the parties may be quashed in terms of the compromise arrived at between the parties.