RAVI BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present writ petition, moved under Article 226 of the Constitution of India, petitioners seek to quash the impugned FIR No.0071, under Sections 354 (D) and 509 of IPC, registered at P.S. Pauri, District-Pauri Garhwal.

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

(3.) It is contended by learned counsel for the State that the offences punishable under Section 509 IPC is compoundable offence whereas offence punishable under Section 354-D of IPC is non-compoundable offence.