MOHD. AJEEM 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 summoning order dated 01.06.2019 as well as the entire proceedings of Criminal Case No. 317 of 2019 "State vs. Mohd. Ajeem " for the offences punishable under Sections 323, 504, 506 and 326 of I.P.C. registered at P.S. Jaspur, District Udham Singh Nagar, pending in the Court of Civil Judge (Junior Division/Judicial Magistrate Jaspur, Udham Singh Nagar in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application no. 3978 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 326 of I.P.C. is non-compoundable offences.