SUNITA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Sec. 482 of Cr.P.C., applicant seeks to quash the charge sheet No. 3817 of 2017 as well as entire proceedings of Criminal Case No. 231 of 2018, State vs. Sunita, u/s 420, 467, 468, 471 and 120-B of IPC, pending in the court of learned III-Additional Chief Judicial Magistrate, Dehradun, District Dehradun.

(2.) The parties have filed a Compounding Application No. 1754 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 applicant that the offences punishable under Ss. 420 and 120-B of IPC are compoundable offences and offences punishable under Ss. 467, 468, 471 of IPC are not compoundable offences.