TARUN ALIAS KHARKA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A charge -sheet was submitted against the accused -applicants for the offences punishable under Sections 363, 366 of IPC. Aggrieved against the same, present application under Section 482 of Cr.P.C. is filed by the applicant.

(2.) A compounding application, being CRMA no. 797 of 2014, is filed by the parties to indicate that they have buried their differences and have settled their dispute amicably. Compounding application is supported by the affidavits of the applicant and respondent no. 3.

(3.) VICTIM Mst. Haleema is present in person before the Court duly identified by Mr. Karan Anand, Advocate, who says that she is no more interested in prosecuting the applicant, in as much as the dispute was settled with the intervention of a few people of community. She seeks permission to compound the offences alleged against the applicant. Victim further says that she has no objection if the proceedings pending against the applicant before the trial court are set aside and quashed. She says that she went with the appellant on her own volition. Applicant is also present in person before this Court duly identified by his counsel Mr. Mohd. Azim. He also affirmed what was stated by the victim in the open court.