SHAMI S/O MUNNA, R/O NEAR MADINA MASJID, KHATARI, P.S. RAMNAGAR, DISTRICT NAINITAL Vs. STATE OF UTTARAKHAND, THROUGH SECRETORY HOME, DEHRADUN, SHAKEEL AHMAD, S/O JAMEEL AHMAD, R/O BLOCK ROAD, KHATARI RAMNAGAR, DISTRICT NAINITAL

JUDGEMENT

(1.) HEARD By means of this petition moved under Section 482 of Cr.P.C., the petitioner has sought quashing of the proceedings of the Criminal Case No. 129 of 2011, State Vs. Shami, relating to offences punishable under Section 452, 326, 504, 506 of I.P.C., Police Station -Ramnagar, pending in the court of Judicial Magistrate, Ramnagar. Learned counsel for the petitioner and learned counsel for the complainant stated that both the parties have entered into the compromise, and respondent No.2 does not want to prosecute the petitioner. It is further submitted that initially a criminal case was registered under Sections 452, 324, 504 and 506 of I.P.C. Offences punishable under Sections 504 and 506 are compoundable. It is contended that from the evidence collected by the Investigating Officer, offences punishable under section 452 and 324 are not made out. The incident is said to have been taken place in an open place on the public street, as such, even if the allegations made against the petitioner are taken to be true, the ingredients of offence punishable under Section 452 of I.P.C. are not made out.

(2.) ATTENTION of this Court is drawn to the Principle of Law laid down in Ganga Prasad Vs. State of U.P., (1987) 2 Supreme Court Cases, Page 232, and it is submitted that in similar case, the Apex Court allowed the compromise including in respect of offence punishable under Section 326 of I.P.C.

(3.) IN the above circumstances, in the light of law laid down in Ganga Prasad Vs. State of U.P., (1987) 2 Supreme Court Cases, Page 232, the petition is allowed. Further proceedings of Criminal Case No. 129 of 2011, State Vs. Shami, relating to offences punishable under Section 452, 326, 504, 506 of I.P.C., Police Station -Ramnagar, pending in the court of Judicial Magistrate, Ramnagar, are hereby quashed. (Urgency Application No. 2015 of 2012 and Compounding Application No. 421 of 2012, stand disposed of).