MOHD SALMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seek to quash the charge sheet dated 26.01.2019 as well as summoning/cognizance order dated 14.03.2019 in Criminal Case No. 1654 of 2019 (Case Crime No. 481 of 2016), State vs. Mohd. Salman, under Sections 376 and 506 IPC, pending in the Court of Chief Judicial Magistrate, Dehradun.

(2.) The parties have filed a Compounding Application No. 1651 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 applicant that the offence punishable under Section 376 of IPC is not compoundable offence. Under Section 506 of IPC is compoundable offence with the permission of the Court.