MOHD. USMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE the aforesaid applications under Section 482 Cr.P.C. arise out of the same chargesheet and summoning order, therefore, both cases are being decided by this common judgment for the sake of brevity and convenience.

(2.) THE accused -applicants were summoned to face the trial for the offences punishable under Section 498A, 504, 506 IPC and Section 3/4 Dowry Prohibition Act, vide order dated 15.01.2014. Aggrieved against the same, present applications under Section 482 Cr.P.C. were filed by the accused -applicants.

(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 victim should be permitted to compound such offences against the applicants or not?