MANOJ SEN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present petition is against the order dated 07.02.2018, wherein an application filed by the petitioner under Section 320 (1) and (2) Cr.P.C. to compound the offence under Section 354 and 451 IPC in criminal case No.649/2013 pending before the CJM, Baloda Bazar was dismissed.

(2.) As per the prosecution case, a report was made by the victim that on 19.12.2010 when the petitioner found respondent No.2 alone, caught hold of her and dragged her to ground to outrage her modesty and on report charge-sheet was filed.

(3.) Learned counsel for the petitioner submits that respondent No.2 Smt. Prem Bai, who is present before the Court do not want to prosecute her report further on the ground that when the incident happened, the appellant was quite young and further that the compromise has been effected in between the parties which is filed as Annexure P-4. She would further submit that the petitioner and respondent No.2 both are related to each other, therefore, complainant do not want to continue with the proceedings of criminal case No.649/2013 under Section 354 and 451 IPC pending before the CJM, Baloda Bazar.