MANGAT RAI JINDAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present petition under Sec. 482 of CrPC has been filed by the Petitioner seeking permission of this Court for compounding the offence under Ss. 467, 468 and 471 of IPC between the accused Petitioner and the complainant Respondent No.2 in Criminal Case No. 8 of 2012 pending before the Court of Judicial Magistrate First Class, Tilda, Raipur, arising out of Crime No. 254 of 2011 registered at Police Station Nevra, District Raipur.

(2.) Learned Counsel for the Petitioner submits that on a complaint lodged by the complainant Respondent No.2 at Police Station Nevra, District Raipur, an FIR No. 254 of 2011, dtd. 25/11/2011 was registered against the accused Petitioner for the offence under Ss. 420, 467, 468, 471, 120-B and 201 of IPC. Subsequently, while framing of charge, the Court below has framed the charge against the accused for the offence under Ss. 419, 420, 467, 468 and 471 of IPC.

(3.) It is pertinent to mention that the accused Petitioner and the complainant Respondent No.2 are real brothers and the dispute pertains to a family property.