DHARMENDRA 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 12.07.2016 as well as summoning order dated 21.08.2016, in Criminal Case No. 3009 of 2016, State vs. Dharmendra and another , u/s 406, 420, 467, 468, 471, 120-B IPC , pending in the court of First Judicial Magistrate Dehradun.

(2.) The parties have filed a Compounding Application No. 3278 of 2019 to show that the parties have buried their differences and have settled their disputes amicably.

(3.) Learned counsel for the State opposed the compounding application.