RISHI RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Present C482 application has been filed by the applicants along with the compounding application (IA/1/2024) for quashing cognizance order dtd. 4/10/2008 as well as the entire proceedings of Complaint Case No.1584 of 2008 (674 of 2015), Sunil vs. Hosiyar Singh and others under Ss. 452, 354, 357, 352, 330, 348, 342, 323, 195, 120B, 220 IPC, pending in the court of learned ACJM, 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.