AKSHIT PANDEY 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 27 of 2019 dated 31.05.2019, cognizance/ summoning order dated 21.06.2019 as well as entire proceedings of Criminal Case No.787 of 2019 (Case Crime No.20 of 2019), "State Vs. Akshit Pandey" under Sections 504, 506, 186 IPC, P.S. Kotwali Almora, District-Almora pending in the Court of learned Chief Judicial Magistrate, Almora in terms of compromise arrived between the parties.

(2.) The parties have filed a Compounding Application no.3737 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 offence punishable under Section 186 IPC is not a compoundable offence.