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Judgment
11 paragraphs · 160 wordsR.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.2632 of 2018,
State vs. Kuldeep Nandrajyog, pending in the Court of learned Judicial Magistrate/First Addl. Civil Judge, (J.D.), Haridwar, District-Haridwar.
The parties have filed the above-numbered compounding application to show that they have buried their differences and have settled their disputes
amicably.
It is contended by learned counsel for the applicant that Sections 420 & 506 IPC are compoundable offences.
Parties are present before the Court today through video conferencing 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.