MEHBOOB HASAN AND OTHERS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seek to quash the order dated 31.10.2017 passed in Criminal Revisions No.227 of 2016 and 198 of 2016, u/s 323 and 504 IPC as well as the proceedings of Criminal Case No. 419 of 2015, State vs. Mehbood Hasan , pending before the court of ACJM, Laksar, Haridwar.

(2.) The parties have filed a Compounding Application No. 3669 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 offences punishable under Sections 323 , 504 IPC are compoundable offences.