GURLAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A chargesheet was submitted against the applicants for the offences punishable under Sections 498A, 323, 504, 506 IPC and Section 3/4 Dowry Prohibition Act. The cognizance was taken by learned Magistrate, vide order dated 11.02.2011. Aggrieved against the same, present application under Section 482 Cr.P.C. was filed by the accused -applicants.

(2.) COMPOUNDING Application (CRMA No.1314 of 2014) is filed before this Court to show that the parties have settled their disputes amicably. The said application is supported by the affidavits of applicant no.1 (Gurlal Singh) and respondent no.2 (Smt. Harwinder Kaur), who are present in person, duly identified by their respective counsel. The complainant submitted before this Court that she does not wish to prosecute the applicants, in as much as, a compromise has taken place between them. The complainant prayed that she may be permitted to compound the offences against the applicants, the application under Section 482 Cr.P.C. be allowed and the proceedings of the criminal complaint case be quashed.

(3.) SOME of the offences complained of against the applicants are compoundable offences within the scheme of Section 320 Cr.P.C., while other offences are not compoundable offences. The question is whether the complainant should be permitted to compound such offences against the applicants or not?