SHAKIR Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) A chargesheet was submitted against the applicant for the offences punishable under Sections 406 & 411 IPC. Aggrieved against the same, present application under Section 482 Cr.P.C. was filed by the accused -applicant.

(2.) COMPOUNDING Application (CRMA No.187 of 2015) is filed before this Court to show that the parties have settled their disputes amicably. The said application is supported by the affidavits of respondent no.2 -Surendra Singh (informant/victim) and applicant (Mohd. Shakir), who are present in person, duly identified by their respective counsel. The respondent no.2/informant submitted before this Court that he does not wish to prosecute the applicant, inasmuch as, a compromise has taken place between them. The victim/informant prayed that he may be permitted to compound the offences against the applicant, the application under Section 482 Cr.P.C. be allowed and the proceedings of the criminal case be quashed.

(3.) LEARNED counsel for the parties drew attention of this Court towards the decisions of Hon'ble Supreme Court in Narendra Singh and others vs. State of Punjab and another, : (2014) 6 SCC 466, Gian Singh vs. State of Punjab and another, : (2013) 1 SCC (Cri) 160 and Nikhil Merchant vs. Central Bureau of Investigation and another, : (2008) 9 SCC 667 in this context. In Gian Singh's case (supra), Hon'ble Apex Court has observed as below: