SUBE SINGH AND ORS. Vs. KAMAL KISHORE

JUDGEMENT

(1.) APPLICANTS have been summoned to face the trial for the offences punishable under Sections 323, 504, 506, 427 of IPC in a criminal complaint case filed by the respondent. A compounding application, being CRMA No. 375 of 2015, is filed by the parties to indicate that they have buried their differences and have settled their dispute amicably. Joint compromise has been filed annexing the affidavits of the applicant No. 1 Sube Singh and respondent Kamal Kishore.

(2.) RESPONDENT Kamal Kishore is present in person before the Court, duly identified by his counsel Mr. Mohd. Alauddin, who stated that he is no more interested in prosecuting the applicants, in as much as a settlement has taken place between the parties with the intervention of some elderly persons of the family. Applicant No. 1 Sube Singh and applicant No. 2 Smt. Sharda, wife of complainant -respondent, are also present in person before the Court, duly identified by their counsel Mr. Manish Arora, who also affirmed what was stated by the complainant -respondent.

(3.) THE only question which is left for consideration of this Court is whether the complainant -respondent should be permitted to compound the offences complained of against the accused -applicants or not?