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Judgment
11 paragraphs · 154 wordsR.C. Khulbe, J
By way of present application, moved under Section 482 of Cr.P.C., applicant seek to quash the entire proceedings of Criminal Case No.8533 of
2018, “State vs. Nand Kishorâ€, pending before the Judicial Magistrate Rudrapur, District-Udham Singh Nagar.
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 under Section 420 IPC is compoundable offence.
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.