VIRENDRA SINGH KARKI 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 charge sheet dated 06.08.2018 and summoning/cognizance order dated 04.09.2018 as well as entire proceedings of Criminal Case No. 1195 of 2018 (case crime no. 59 of 2018), "State v. Virendra Singh Karki", under Sections 323, 452, 354-B, 504 and 506 IPC, P.S. Kotwali, District Almora, pending before learned Civil Judge(Sr. Division.)/Judicial Magistrate Almora, District Almora in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application no. 3277 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 offences punishable under Sections 452 and 354-B IPC are not compoundable offences.