NARENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C. the applicant seeks to quash the charge sheet dated 26.09.2018, cognizance order dated 10.01.2019 and entire proceedings of Criminal Case No.260 of 2019, "State Vs. Narendra Singh and another, under Sections 420 , 467 , 468 , 471 , 120(B) , 504 , 506 , 452 , 447 and 511 IPC pending in the Court of learned 2nd Additional Chief Judicial Magistrate, Dehradun in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application no. 3105 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 467 , 468 , 471 , 120(B) , 452 and 511 IPC are not compoundable offences.