KULDEEP CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seeks to quash the charge sheet dated 10.04.2018 as well as summoning order dated 22.05.2018, in Criminal Case No. 402 of 2018, u/s 420 IPC and Section 66 of IT Act, pending in the court of Chief Judicial Magistrate Bageshwar.

(2.) The parties have filed a Compounding Application No.2784 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 offence punishable under Section 420 IPC is compoundable with permission of the Court and offence punishable under Section 66 of IT Act is non compoundable offence.