VIKAS 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 01.12.2018, cognizance / summoning order dated 08.05.2019 and entire proceedings of Criminal Case No.2311 of 2019 (Case Crime No.227 of 2018), "State Vs. Vikas & another", under Sections 354-A/D, 376, 511, 452, 323 and 504 IPC, P.S. Piran Kaliyar, District Haridwar pending in the Court of Additional Chief Judicial Magistrate, Roorkee, Haridwar in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application no. 2612 of 2019 to show that the parties have buried their differences and have settled their disputes amicably.

(3.) Objection filed on behalf of the State is taken on record. It is contended by learned counsel for the State that the offences punishable under Sections 354A/D, 376 read with Section 511 and Section 452 IPC are not compoundable offences.