YOGEHESH JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seeks to quash the entire proceedings of Crl. Case No.105 of 2011, Meenakshi Joshi v. Yogesh Joshi and others, pending before the Court of J.M. (First Class) Srinagar, Pauri Garhwal, Uttarkhand.

(2.) The parties have filed the above numbered compounding application to the effect that they have buried their differences and settled their disputes amicably.

(3.) It is contended that all the offences except 498- A IPC are compoundable.