BABAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) CHARGE -sheet was submitted against the present applicants, namely, Babar, Muneer and Nawabi for the offences punishable under Sections 386, 323, 324, 504 and 506 of IPC. Cognizance was taken on the said first information report. Accused persons were summoned to face the trial. Aggrieved against the same, present application under Section 482 Cr.P.C. was filed.

(2.) A compounding application has been filed by the parties. The injured persons are duly identified by their counsel Ms. Neetu Singh, Advocate. Accused persons are also present, duly identified by their counsel Mr. Mohd. Safdar, Advocate. Injured persons stated that they are not interested in prosecuting the accused persons. They have settled their disputes amicably. They prayed for compounding of offences complained of against the accused -applicants. Charge -sheet was submitted against the accused persons for the offences punishable under Sections 386, 323, 324, 504 and 506.

(3.) THE offences punishable under Sections 323, 324, 504 and 506 of IPC are compoundable offences. Section 386 of IPC is a non -compoundable offence. The question is -whether the victim (s) should be permitted to compound the offences complained of against the applicants or not?