NIRANJAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C. the applicants seek to quash the charge sheet dated 19.11.2017, summoning order dated 11.01.2018 and the entire proceedings of Criminal Case No. 38 of 2018 for the offence punishable under Sections 354, 354B and 506 IPC registered at PS Kelakhera District Udham Singh Nagar.

(2.) In support of compounding application (CRMA No. 2345 of 2019), affidavits have been filed by Shri Surendra Singh (applicant no. 2) who is doing pairvi on behalf of the applicant no. 1 and by Smt. Joginder Kaur(respondent no. 2/complainant). It has been submitted that the parties have amicably settled their dispute and the second respondent do not want to prosecute the accused applicants. Applicant nos. 1 & 2 and respondent no. 2/complainant, are present in the court today and they are duly identified by their respective counsel. They also admitted the facts mentioned in the compounding application.

(3.) Learned State Counsel opposed the compounding application and contended that offence under Section 354 and 354B of IPC, for which the accused applicants are facing trial, are noncompoundable.