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Judgment
12 paragraphs · 167 wordsR.C. Khulbe, J
This application is filed under Section 482 of Cr.P.C. by the applicant seek to quash the entire proceedings of Crl. Case No.2645 of 2018, State vs.
Kudleep Nandrajyog, pending in the Court of learned Judicial Magistrate, 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 applicants that both the offences i.e. Sections 420 and 406 IPC are compoundable.
Parties are present before the Court today through video conferencing and they are duly identified by their respective counsel(s).
Accordingly, compounding application is allowed. The entire proceedings, mentioned hereinabove, pending between the parties are hereby quashed
against the present applicant 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.