AMIR AHMED Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A charge -sheet was submitted against the accused -applicants for the offences punishable under Sections 452, 323, 324, 504, 506, 385 of IPC. Cognizance was taken on the said charge -sheet and accused persons were summoned to face the trial. Aggrieved against the same, present application under Section 482 of Cr.P.C. was filed. A Compounding Application, being C.R.M.A. No. 448 of 2014, is filed on behalf of the accused -applicants, through applicant No. 1; complainant/respondent No. 2 and injured/respondent No. 3 to indicate that they have buried their differences and have settled their dispute amicably.

(2.) COMPLAINANT /respondent No. 2 Talib and injured/respondent No. 3 Sajid are present in person before the Court, duly identified by their counsel Mr. A.U. Siddiqui. Applicant No. 1 Amir Ahmed is also present in person before the Court, duly identified by his counsel Mr. S.K. Shandilya.

(3.) WHILE few of the offences alleged against the accused -applicants are compoundable offences within the scheme of Section 320 of Cr.P.C., the others are not.