MAYANK GARG Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present C528 application has been filed by the applicant along with the joint compounding application (IA/1/2025) for quashing the summoning order dtd. 28/11/2022 as well as the entire proceedings of Complaint Case No.3956 of 2022, under Ss. 498-A, 323 & 504 IPC, pending in the court of Additional Chief Judicial Magistrate, Haridwar on the basis of compromise entered into between the parties.

(2.) 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.

(3.) Learned State Counsel raised a preliminary objection to the effect that the offences sought to be compounded are non-compoundable.