AFTAB ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seek to quash the entire proceedings of Crl. Case No.4854 of 2016, 'State vs. Aftab and another', pending before Judicial Magistrate, Rudrapur, District-Udham Singh Nagar.

(2.) The parties have filed the above-numbered compounding application to show that they have buried their differences and have settled their disputes amicably.

(3.) Learned counsel for the State opposed the compounding application.