RITESH ADHIKARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., the applicants seek to quash the entire proceedings arising out of FIR No. 32/16, Case No. 53/2016, State v. Ritesh Adhikari, under Sections 452, 323, 504, 506, 147, 354 of IPC, P.S. Kotdwar, District Pauri Garhwal.

(2.) A compounding application being CRMA No. 4061 of 2019 has been filed by the parties to show that the parties have buried their differences and have settled their disputes amicably.

(3.) Learned counsel for the State has argued that the offences punishable under Section 452, 147 and 354 IPC are not compoundable offences whereas other sections are compoundable offences.