VINOD KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C. the applicants seek to quash the impugned charge sheet dated 05.09.2017, summoning order dated 27.04.2018 passed by learned IIIrd Judicial Magistrate Haridwar, District Haridwar and the entire proceedings of Criminal Case No. 406 of 2018 (Case Crime No. 112 of 2017), "State v. Vinod Kumar and another" for the offences punishable under Sections 323, 452, 504, 506 and 354B of I.P.C. registered at P.S. Pathri, District Haridwar, pending in the Court of learned IIIrd Judicial Magistrate Haridwar, District Haridwar in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application no. 3959 of 2019 to show that the parties have buried their differences and have settled their disputes amicably.

(3.) It is contended by learned counsel for the State that the offence punishable under Section 354B of I.P.C. is non-compoundable offence.