PRATEEK KRISHNA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C. the applicant seeks to quash the impugned charge sheet and summoning order dated 18.05.2015 as well as entire proceedings of Criminal Case No.1707 2015 (case crime no.30 of 2014), under Sections 420 , 504 , 506 and 120B IPC, P.S. Dalanwala, District Dehradun, pending before the Court of learned Chief Judicial Magistrate, Dehradun, District Dehradun in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application no. 3315 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 120B IPC is not a compoundable offence.