YOGESH TONDON 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 charge sheet dated 06.12.2009, summoning order dated 19.12.2009 and entire proceedings of Criminal Case No. 2443 of 2018 (old no. 4007 of 2009), under Section 407 IPC (arising out of Case Crime No. 916/2009), ROP ITI, Police Station Kashipur, District Udham Singh Nagar, FIR No. 452/2009 pending in the court of learned Additional Chief Judicial Magistrate, Kashipur, District Udham Singh Nagar in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application no. 3001 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 407 is a compoundable offence.