SAHIL GUMBER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Present C528 application has been filed by the applicant along with the compounding application (IA/1/2025) for quashing the entire proceedings of Criminal Case No.7865 of 2022 (FIR No.224 of 2021), State vs. Sahil Gumber, u/s 354 and 506 IPC, pending in the court of learned Judicial Magistrate-1st, Rudrapur, District Udham Singh Nagar on the basis of compromise entered into between the parties.

(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.