GAJENDRA SINGH 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 04.03.2017 and summoning order dated 22.11.2017 as well as entire proceedings of Criminal Case No.136 of 2017 (case crime no.84 of 2016), "State Vs. Gajendra Singh and others", under Sections 147, 420, 120-B, 504, 506 IPC, P.S. Muni Ki Reti, District Tehri Garhwal, pending before in the Court of learned Judicial Magistrate, Narendra Nagar, District Tehri Garhwal in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application no. 3244 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 offences punishable under Sections 147 and 120B IPC are not compoundable offences.