SAHAB SINGH Vs. PUPENDAR SINGH

JUDGEMENT

(1.) THE applicant, by means of present application under Section 482 Cr.P.C., seeks to quash the summoning order dated 09.02.2015 as well as the entire proceedings of Criminal Complaint Case No. 14 of 2015, captioned as State vs. Sahab Singh, under Sections 420, 467, 468 and 471 of IPC, pending before the Judicial Magistrate, Laksar, Haridwar.

(2.) THE applicant was summoned to face trial for the offences punishable under Sections 420, 467, 468 and 471 of IPC in a criminal complaint case filed by the respondent. A compounding application being CRMA 336 of 2015 has been filed by the parties to indicate that they have buried their differences and have settled their disputes amicably.

(3.) WHEREAS the offence punishable under Sections 420 of IPC is compoundable offence with the permission of the Court within the Scheme of Section 320 Cr.P.C, the other offences are not. The question, which arises for consideration of this Court is - whether the respondent/person cheated should be permitted to compound the offences under Sections 420, 467, 468 and 471 of IPC against the applicant or not?