ASIF Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Compounding application (IA/2/2023) has been moved on behalf of the parties seeking to compound the offences u/s 354, 504, 506 IPC and Sec. 7/8 of the POCSO Act along with entire proceedings of Special Sessions Trial No.201 of 2022, State vs. Asif, pending in the court of learned ADJ/FTSC/Special Judge POCSO, Udham Singh Nagar.

(3.) The ground for seeking compounding of offences is that parties have reached to the terms of compromise wherefor a settlement has also reached between them. It is thus, prayed that the present proceedings between the parties may be quashed in terms of the compromise arrived at between the parties.