BAKSHISH SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) IN a criminal complaint case instituted by respondent no. 2, the applicants were summoned to face the trial for the offences punishable under Sections 498A, 323, 504, 506 of IPC and Section ¾ of the Dowry Prohibition Act. Aggrieved against the same, present application under Section 482 of Cr.P.C. was filed.

(2.) A Compromise Application, being CRMA No. 682 of 2014, is filed by the parties to indicate that they have buried their differences and have settled their dispute amicably. Victim -respondent no. 2 as well as the applicant no. 1 have also filed their affidavits in support of such compounding application.

(3.) OFFENCES punishable under Sections 323, 504 and 506 of IPC are compoundable offences within the scheme of Section 320 of Cr.P.C. The remaining offences under Section 498A of IPC and Section ¾ of the Dowry Prohibition Act are non -compoundable offences.