Dushyant Rana vs State Of Uttarakhand & Others

R.C. Khulbe, J

By way of present application, moved under Section 482 of Cr.P.C., applicant seeks to quash the entire proceedings of Crl. Case No. 5675 of 2009,

and now presently pending as Criminal Case No.773 of 2018, ‘State vs. Bhupender Rana & others, in the Court of Addl. Civil Judge (Jr. D.)-II,

Haridwar.

The parties have filed the above-numbered compounding application to show that they have buried their differences and have settled their disputes

amicably.

Learned counsel for the State opposed the compounding application.

It is contended by learned counsel for the applicant that the offences punishable under Sections 323, 504, 506, 427 IPC are compoundable offences.

Parties are present before the Court today and they are duly identified by their respective counsels.

Accordingly, compounding application is allowed. The entire proceedings, mentioned hereinabove, pending between the parties are hereby quashed

against the present applicant only, on the basis of compromise arrived at between the parties.

Present C482 application stands disposed of, as above.

Pending applications, if any, also stand disposed of accordingly.