GAJENDER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicant, by means of present application under Section 482 Cr.P.C., seeks to quash the criminal case no. 609 of 2011, under Sections 420, 468 and 472 of IPC, pending in the Court of Additional Chief Judicial Magistrate, Laksar.

(2.) A charge -sheet for the offences punishable under Sections 420, 468 and 472 of IPC was submitted against the applicant. Cognizance was taken on the charge -sheet. Applicant was summoned to face the trial. Aggrieved against the same, present application under Section 482 Cr.P.C. was filed by the applicant.

(3.) ONLY offence punishable under Section 420 of IPC is compoundable offence with the permission of the Court as enshrined within the Scheme of Section 320 of Cr.P.C. The other offences are non -compoundable offences. The question is -whether the victim/complainant should be permitted to compound the offences under Sections 420, 468 and 472 of IPC against the applicant or not?