KAVISH SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seeks to quash the entire proceedings of Crl. Case No.2768 of 2017, State v. Kavish Sharma, pending before the Court of the C.J.M. Dehradun.

(2.) The parties have filed the above numbered compounding application to the effect that they have buried their differences and settled their disputes amicably.

(3.) It is contended that the offences punishable under Sections 420/120-B and Section 66 of the I.T. Act are the compoundable offences.