KAMAL SINGH GARIYA 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 entire proceedings of Criminal Case No. 270 of 2017 (State v. Prakash Arya), under Sections 323, 504, 506, 436 IPC, P.S. Lalkuan, District-Nainital pending in the Court of learned IInd Additional District and Sessions Judge, Haldwani, District Nainital as Sessions Trial No. 16/2017 (State v. Kamal Gariya) along with impugned charge sheet and summoning order dated 19.01.2017 in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application no. 4079 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 436 IPC is not a compoundable offence.