NASREEN BANO Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seeks to quash the entire proceedings pending before the Court below.

(2.) The parties have filed the above numbered compounding application to the effect that they have buried their differences and settled their disputes amicably.

(3.) It is contended by learned Counsel for the applicant that the offence under Section 75 of the Juvenile Justice Act is compoundable.