ANKIT SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicants seeks to quash the charge sheet dated 29.04.2018 as well as cognizance order dated 03.07.2018, in Criminal Case No. 3134 of 2018, State vs. Ankit Sharma and others, u/s 147, 325 and 308 IPC, pending in the court of Additional Chief Judicial Magistrate 2nd, Dehradun.

(2.) The parties have filed a Compounding Application No. 2175 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 offence punishable under Section 325 IPC is compoundable with permission of the Court and offences punishable under Sections 147, 308 IPC are not compoundable offences.