VIBHOR KUMAR SAHRAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Sec. 482 of Cr.P.C., applicants seeks to quash the charge sheet dtd. 12/6/2018 as well as cognizance order dtd. 10/1/2019, in Criminal Case No. 255 of 2019, State v. Vedant Mishra, u/s 147, 323, 504 and 306 IPC, pending in the court of Additional Chief Judicial Magistrate Dehradun.

(2.) The parties have filed a Compounding Application No. 2176 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 applicants that the offences punishable under Ss. 323, 504 and 306 IPC are compoundable with permission of the Court and offences punishable under Sec. 147 IPC is not compoundable offence.