VIKKAR SINGH Vs. STATE OF UTTARKHAND & ANOTHER

JUDGEMENT

(1.) Charge-Sheet against the applicant & others under Section 147, 148, 149, 307, 150 & 516 of IPC was set-aside, on the basis of compromise between the parties on 04.6.2014 in C482 No.586 of 2014

(2.) The applicant, by means of present application under Section 482 Cr.P.C., seek to quash the proceedings of Session Trial No.225 of 2013, State vs. Vikkar Singh, under Section 25 of the Arms Act, pending before the Court of Sessions Judge, Rudrapur, Udham Singh Nagar.

(3.) The sole question which arises for consideration of this Court is whether the compounding in such criminal case is permissible or not?