VIMAL VERMA Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) Charge-sheet was submitted against the present applicant Vimal Verma, for the offences punishable under Sections 498-A, 323 of IPC and Section of the Dowry Prohibition Act. Cognizance was taken on the said charge sheet. Accused persons were summoned to face the trial. Aggrieved against the same, present application under Section 482 Cr.P.C. was filed.

(2.) A compounding application being CRMA No. 747 of 2014 has been filed by the parties to indicate that they have buried their differences and have settled their disputes amicably. The applicant is husband of respondent no.2. The compounding application is supported by a joint compromise, as also the affidavits of applicant and

(3.) The offence punishable under Sections 323 of IPC is compoundable offence. Offences punishable under Sections 498-A and of the Dowry Prohibition Act are non-compoundable offences. The question is-whether the victim should be permitted to compound the offences complained of against the applicant or not