VINEET KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seeks to quash the S.T. No. 95 of 2018, State vs. Vineet Kumar @ Jitendra Kumar, u/s, 363, 366-A, 376 of IPC and Section 5/6 of POCSO Act, pending in the court of Special Judge, POCSO, Haridwar.

(2.) The parties have filed a Compounding Application No. 2706 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 applicant that the offences punishable under Sections 363, 366-A, 376 of IPC and Section 5/6 of POCSO Act are not compoundable offences.