MANGERAM AND ANOTHER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seeks to quash the charge sheet dated 29.09.2018 as well as summoning order dated 01.04.2019, in Criminal Case No. 1653 of 2019, State vs. Mangeram and another , u/s 408, 467, 468, 471 of IPC , pending in the court of Additional Chief Judicial Magistrate, District Haridwar.

(2.) The parties have filed a Compounding Application No. 3141 of 2019 to show that the parties have buried their differences and have settled their disputes amicably.

(3.) Learned counsel for the State opposed the compounding application.