SAZID @ KHARAK SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seeks to quash the entire proceedings pending before the Court below.

(2.) The parties have filed the above numbered compounding application to the effect that they have buried their differences and settled their disputes amicably.

(3.) It is contended that all the offences u/s 427, 504, and 506 are compoundable whereas Sections 147 and 452 IPC are non-compoundable.