SATISH CHANDRA TRIPATHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) CHARGE -sheet was submitted against the present applicant Satish Chandra Tripathi, for the offence punishable under Section 406 of IPC. Cognizance was taken on the same and the accused -applicant was 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 to indicate that they have buried their differences and have settled their disputes amicably. They prayed for compounding of offence complained of against the accused -applicant. Respondent no. 2 is present in person, duly identified by her counsel Mr. P.C. Petshali, who says that she (respondent no. 2) is no more interested in prosecuting the applicant. She further says that she has received a sum of Rs. 2,50,000/ - from the applicant. Learned counsel for the respondent no. 2 also stated that she has no objection if the proceedings pending against the applicant are quashed.

(3.) LEARNED counsel for the parties relied upon B.S. Joshi and others vs. State of Haryana and another, : (2003) 4 SCC 675 and Nikhil Merchant v. CBI and another, : (2008) 9 SCC 650. Learned counsel for the respondent no. 2, therefore, prayed that she should be permitted to compound the offence alleged against the accused -applicant.