DEEPAK SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present C482 application has been filed by the applicants along with the joint compounding application (IA/4/2025) for quashing the entire proceedings of Criminal Case No.1738 of 2022, State vs. Alok Mahajan and Deepak Saini, under Ss. 120B, 420, 467, 468 and 471 IPC, pending in the court of learned Additional Chief Judicial Magistrate, Haldwani, District Nainital 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.