ANIL PETER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seek to quash the summoning order dated 18.05.2010 as well as the entire proceeding of Criminal Complaint Case No. 3237 of 2010, Wilson Peter vs. Anil Peter, u/s 420, 467, 468, 471 IPC, pending in the court of Additional Chief Judicial Magistrate 1st Dehradun, District Dehradun.

(2.) The parties have filed a Compounding Application No. 3300 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.