LOKESH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C. the applicant seeks to quash the entire proceedings of Criminal Case No. 580 of 2018 (old case no. 4927 of 2016), "State v. Lokesh", under Sections 323, 504, 506, 406, 147, 149 IPC, pending in the court of 1st Judicial Magistrate, Haridwar, District-Haridwar as well as the cognizance/summoning order dated 08.06.2018 and impugned charge sheet dated 03.03.2016 in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application no. 3991 of 2019 to show that the parties have buried their differences and have settled their disputes amicably.

(3.) It is contended by learned counsel for the State that the offences punishable under Section 147 and 149 IPC are not compoundable offences.