LAWS(UTN)-2014-8-78

WASEEM Vs. STATE OF UTTARAKHAND

Decided On August 29, 2014
WASEEM Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) A charge -sheet was submitted against the applicants for the offences punishable under Sections 323, 504, 506, 452 of IPC. A compromise/compounding application, being CLMA No. 1299 of 2014, is filed on behalf of the parties to indicate that they have buried their differences and have resolved their dispute amicably. Said application is supported by affidavits of Mohd. Waseem (applicant No. 1 herein) and Mohd. Anwar (respondent No. 3 herein). Affidavits has also been filed by Mohd. Mujeeb, Sherub and Rihan (all applicants).

(2.) MOHD . Anwar (respondent No. 3 herein) is present in person before the Court, duly identified by his counsel Mr. Nalin S. Saun, Advocate, who stated that he alongwith his mother has compounded the offences against the applicants. The matter was settled amicably with the intervention of some elderly persons of the community on 19.04.2014 in the presence of witnesses. Compromise (Annexure No. 4) has been brought on record to indicate the same. Respondent No. 3 seeks permission of this Court to permit him and his mother to compound the offences alleged against the applicants. Applicant Mohd. Waseem is also present in person before the Court, duly identified by his counsel Mr. Aditya Kumar Arya.

(3.) THE only question which is left for consideration of this Court is whether the victims (respondent No. 3 herein alongwith his mother) should be permitted to compound such offences against the accused -applicants or not?