KUNDAN SINGH BISHT 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 no.01 of 2019 dated 24.08.2019, impugned cognizance/ summoning order dated 02.09.2019 as well as entire proceedings of Special Session Trial No. NIL of 2019 (Case Crime No.21 of 2019), "State Vs. Kundan Singh Bisht & three others" under Sections 323, 325, 504, 506 IPC and 3(2)(dha) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989, P.S. Bhowali, District-Nainital pending in the Court of learned District & Session Judge/ Special Judge (SC/ST Act), Nainital in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application no.3086 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 3(2)(dha) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 is not a compoundable offence.