VIJAY GUPTA Vs. ANCHAL GUPTA

JUDGEMENT

(1.) ON a complaint filed by respondent, the Magistrate, having found a prima facie case against the applicants -accused, summoned them to face the trial, vide order dated 08.02.2013. Aggrieved against the same, present application under Section 482 Cr.P.C. was filed by the accused -applicants.

(2.) COMPOUNDING Application (CRMA No.666 of 2014) is filed before this Court by the parties to show that the parties have settled their disputes amicably. The affidavits of petitioner no.1 and sole respondent have also been filed to affirm the same. Respondent / Anchal Gupta is present in person, duly identified by her counsel Mr. Vivek Shukla. The petitioners no.1 and 4 (Vijay Gupta and Paritosh Gupta respectively) are also present in person before this Court, duly identified by their counsel Mr. Arvind Vashistha. Victim/respondent submitted that she does not wish to prosecute the petitioners, in as much as, a compromise has taken place between them. The complainant prayed that she may be permitted to compound the offence against the applicants, the application under Section 482 Cr.P.C. be allowed and the proceedings of the criminal case be quashed.

(3.) THE offence punishable under Section 406 IPC is a compoundable offence within the scheme of Section 320 Cr.P.C.