IMRAN AHMAD Vs. NABIL KHAN

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicants seeks to set aside the impugned summoning order dated 13.08.2013 as well as entire proceedings of Complaint Case No. 258 of 2013, Nabil Khan vs. Imran and Others, under Sections 323, 452, 504, 506 IPC, pending in the court of 1st Additional Civil Judge (JD)/ Judicial Magistrate Dehradun.

(2.) The parties have filed a Compounding Application No. 1777 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 applicants that the offences punishable under Sections 323, 504, 506 of IPC are compoundable offences and offence punishable under Section 452 of IPC is not compoundable offence.