MUJIBUR REHMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C. the applicants seek to quash charge sheet dated 30.04.2019, cognizance order dated 18.09.2019 and entire proceedings of Criminal Case No.4120 of 2019, State Vs. Munibur Rehman & others, under Sections 147 , 323 , 452 , 504 , 506 IPC pending before the court of learned Additional Chief Judicial Magistrate, Kashipur, District-U.S. Nagar in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application no. 3176 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 452 IPC is not a compoundable offence.