RAJEEV KRISHNA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C. the applicants seek to quash the cognizance order dated 18.05.2015 as well as entire proceedings of criminal case no. 1707/2015 (case crime no. 30 of 2014), under Sections 120-B, 504 and 506 IPC, registered at P.S. Dalanwala, District Dehradun pending before the Court of learned Chief Judicial Magistrate, Dehradun, in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application no. 3317 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 Sections 120-B IPC is not a compoundable offence.