LAWS(UTN)-2019-9-29

NEERAJ BANSAL Vs. STATE OF UTTARAKHAND

Decided On September 27, 2019
NEERAJ BANSAL Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seeks to quash the charge sheet dated 12.06.2016, in Criminal Case No. 2762 of 2016, State vs. Neeraj Bansal and another, u/s 420, 467, 468, 471, 120-B IPC, pending in the court of 5th Additional Chief Judicial Magistrate Dehradun.

(2.) The parties have filed a Compounding Application No. 2978 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 offence punishable under Section 420 IPC is compoundable with permission of the Court and offences punishable under Sections 467, 468, 471, 120-B of IPC are non compoundable offences.