AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
12 paragraphs · 172 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. 3880 of 2017,
Pradeep Singh Vs. Chandra Mohan Malhotra and others, pending in the Court of Judicial Magistrate 1st, Rudrapur, District U.S. Nagar.
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 406, 506 IPC are compoundable offences.
Parties are present before this Court through V.C. and are 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.