(1.) By way of present application, moved under Section 482 of Cr.P.C. the applicant seeks to quash the criminal case no. 58 of 2019, "State Vs. Natha Singh" arising out of Case Crime No.21 of 2019, under Section 354, 452, 504, 506 and 509 IPC pending in the Court of Civil Judge (JD)/Judicial Magistrate, Camp Court, Pratap Nagar, District Tehri Garhwal in terms of compromise arrived between the parties.
(2.) The parties have filed a Compounding Application no. 3586 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 offences punishable under Sections 354 and 452 IPC are not compoundable offences.