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Judgment
R.C. Khulbe, J
This application is filed under Section 482 of Cr.P.C. by the applicant seeking to quash the entire proceedings of Crl. Case No.1295 of 2020,S tate
vs. Salim @ Mairaj Navi & another, pending in the Court of learned Addl. Chief Judicial Magistrate, Kashipur, 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 offence i.e. Section 420 IPC is 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 as well as all pending application(s) stands disposed of, as above.