COMPOUNDING APPLICATION Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicants seek to entire proceedings of the Criminal Case No.141 of 2019, State vs. Saurabh Joshi and another, u/s 452, 504, 506 IPC and Sections 3(1)(x) of the Scheduled Caste & Scheduled Tribes (Prevention of Atrocities) Act, 1989 "hereinafter to be referred as the 'SC/ST Act" as well as that of Special Sessions Trial No.26 of 2019, pending in the court of Sessions Judge, Pauri Garhwal.

(2.) The parties have filed a Compounding Application No. 3574 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.