SANJAY RAWAT 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 impugned charge sheet 284 of 2017 dated 05.12.2017, impugned order dated 13.07.2018 as well as entire proceedings of Session Trial No.16 of 2018, "State Vs. Sanjay Rawat and another ", under Section 307 IPC read with Section 34 IPC, P.S. Kotdwar, District Pauri Garhwal pending in the Court of learned District and Sessions Judge, Pauri Garhwal in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application no.3356 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 307 IPC is not a compoundable offence.