MOHAMMAD RAFI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C. the applicants seek to quash the entire proceedings of Criminal Case No.188 of 2017 (Case Crime No.0044 of 2016), "State Vs. Mohd. Rafi and others", under Sections 147, 324, 504, 506 IPC, P.S. Jaspur, DistrictUdham Singh Nagar pending in the court of learned Civil Judge (J.D.)/ Judicial Magistrate, Jaspur, District-Udham Singh Nagar as well as the summoning order dated 02.06.2016 and charge sheet no.62/2016 dated 20.05.2016 in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application no.3987 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 Sections 147 and 324 IPC are not compoundable offences.