BHUPINDER SINGH KANDARI 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 proceedings of Special S.T. No. 10 of 2018, "State v. Bhupinder Singh Kandari", under Sections 323, 504, 506 IPC and 3(1)(x) SC/ST Act, 1989, P.S. Clementown, District Dehradun, pending before the learned Special Judge/Sessions Judge, Dehradun, as well as the summoning order dated 04.09.2018 in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application No. 3756 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 3(1)(x) SC/ST Act is not a compoundable offence.