MUNFAIT 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 29.06.2012, summoning order dated 19.09.2012 as well as entire proceedings of S.T. No. 372 of 2015, State v. Munfait, u/s 323, 307, 504, 506 of IPC, pending in the court of ADJ, Laksar, District Haridwar.

(2.) The parties have filed a Compounding Application No. 3294 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.