MANJULA 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 charge sheet dated 20.11.2015 and summoning order dated 25.02.2016 as well as the entire proceeding of Criminal Case No. 807 of 2016, u/s 420, 467, 120-B IPC, pending in the court of Judicial Magistrate 3rd/ Additional Civil Judge (JD) Derhradun, District Dehradun.

(2.) The parties have filed a Compounding Application No. 3299 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.