NAUSHEY ALI Vs. STATE OF U.P

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal calls in question the correctness of the order dtd. 19/1/2023 in Application under Sec. 482 Cr.P.C. No. 1315 of 2023 on the file of the High Court of Judicature at Allahabad. By the said order, the High Court, by holding that a case involving allegation of Commission of offence under Sec. 307 of the Indian Penal Code, 1860 (for short 'IPC') cannot be compounded, dismissed the application under Sec. 482 Cr.P.C., seeking quashment of proceedings. Five of the eight appellants before the High Court - Naushey Ali, Khushboo Ali, Khursheed, Raza Ali and Nanhe - are before this Court in Appeal. The other three have passed away.

(3.) The facts of the case lie in a very narrow compass.