SHEKHAWAT HUSSAIN @ BABU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seek to quash the charge sheet dated 15.05.2019, summoning order dated 19.09.2019 as well as entire proceedings of Criminal Case No.1087 of 2019, u/s 292, 504, 506 IPC and u/s 66 (C) of IT Act, pending in the court of Chief Judicial Magistrate, Bageshwar, District Bageshwar.

(2.) The parties have filed a Compounding Application No. 3455 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.