SHAHNAWAZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) AN FIR was lodged against the accused (petitioners herein) for the offences punishable under Sections 147, 148, 323, 504, 506, 324 of IPC. A compounding application, being CLMA No. 6001 of 2014, is filed by the parties to indicate that they have buried their differences and have settled their dispute amicably. Said application is supported by the affidavits of Shahnawaz (petitioner No. 1) and Mohd. Yunus (injured).

(2.) INJURED persons Mohd. Yunus and Ashraf were present in person before the Court on 06.06.2014, duly identified by their counsel Mr. Azmeen, who stated that they are no more interested in prosecuting the petitioners. Petitioners were also present in person before the Court, duly identified by their counsel Mr. Lalit Sharma, who also affirmed what was stated by the injured persons in the Court on that day. Learned counsel for the injured persons/complainant made a statement in the Court that they are not interested in prosecuting the petitioners and, therefore, the FIR lodged in this behalf be quashed.

(3.) THE only question which is left for consideration of this Court is whether the injured -victims should be permitted to compound such offences against the accused -petitioners or not?