ABDUL HAKEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A charge -sheet was submitted against the accused -applicants for the offences punishable under Sections 147, 452, 427, 323 of IPC and Section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. Aggrieved against the same, present application under Section 482 of Cr.P.C. is filed by the applicants.

(2.) A compounding application, being CRMA no. 796 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 applicant no. 1 and respondent no. 3.

(3.) VICTIM Sateshwari Devi (respondent no. 3 herein) is present in person before the Court duly identified by her counsel Mr. Mohd. Azim, who says that she is no more interested in prosecuting the applicants and have no objection if the proceedings pending against the applicants before the trial court are set aside and quashed. She further prayed for granting her permission to compound the offences alleged against the applicants.