SUKHDEV MANDAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Compounding application (IA/4/2025) has been moved on behalf of the parties seeking to compound the offences u/s 9, 10, 11 of the Prohibition of Child Marriage Act and Sec. 75 of the J.J. Act along with entire proceedings of Criminal Case No.2476 of 2020, State vs. Sachin Mandal and others, pending in the court of learned Additional Chief Judicial Magistrate/IVth Additional Civil Judge (S.D.), Rudrapur, District 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.