SIMRAN KAUR Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) By means of present Application under Section 482 Cr.P.C., the applicant seeks to quash the entire proceedings of Case Crime No. 21 of 2015, captioned as State vs. Simran Kaur, for the offences punishable under Sections 332 and 504 of IPC, pending in the Court of Chief Judicial Magistrate, Dehradun, District Dehradun.

(2.) A compounding application being CRMA No. 1195 of 2016 is filed by the parties to show that the parties have buried their differences and settled their disputes amicably. The victim Deepak Kumar Joshi is present in person, duly identified by his counsel Mr. V.K.Kaparwan, Advocate. Deepak Kumar Joshi (victim) says that no grievance is left against the petitioner/applicant. He further says that he is not interested in prosecuting the applicant and seeks permission of this Court to compound the offences alleged against the applicant. Applicant Simran Kaur is also present in person, duly identified by her counsel Mr. Pankaj Chaturvedi, Advocate.

(3.) Whereas offence punishable under Section 504 of IPC is compoundable offence within the Scheme of Section 320 Cr.P.C., the offence punishable under Section 332 of IPC is not. The question, which arises for consideration of this Court, is- whether the respondent no.2 (victim) should be permitted to compound the offences against the applicant or not