P. P. RAM CHANDRAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Compounding application (IA/4/2025) has been moved on behalf of the parties seeking to compound the offences u/s 420, 467, 468, 120-B IPC along with entire proceedings of Criminal Case No.3581 of 2019 (Case Crime No.463 of 2018), pending in the court of learned Chief Judicial Magistrate, Dehradun.

(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.