DEVENDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicants seek to quash the summoning order dated 30.07.2012, u/s 323, 325, 504, 506 IPC as well as entire proceedings of S.T. No.334 of 2014, pending before the court of Additional Chief Judicial Magistrate, Laksar, District Haridwar.

(2.) The parties have filed a Compounding Application No. 3286 of 2019 to show that the parties have buried their differences and have settled their disputes amicably.

(3.) Learned counsel for the State opposed the compounding application.