MOHSIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicants seeks to quash the charge sheet No. 253/10, u/s 420, 467, 468, 471, 120-B IPC, registered as Criminal Case No.2960 of 2014, State vs. Mursleen and others, pending before the court of Additional Chief Judicial Magistrate, Roorkee, District Haridwar.

(2.) The parties have filed a Compounding Application No. 1434 of 2018 to show that the parties have buried their differences and have settled their disputes amicably.

(3.) It is contended by learned counsel for the applicants that the offence punishable under Section 120-B of IPC is compoundable offence, offence punishable under Section 420 of IPC is compoundable with permission of the Court and offences punishable under Sections 467, 468, 471 of IPC are not compoundable offences.