SANTOSH KUMAR Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., applicant seeks to quash the proceedings of Sessions Trial No. 66 of 2014, under Sections 363 and 366A of IPC, pending in the court of Additional Sessions Judge, Vikas Nagar, District Dehradun.

(2.) A compounding application being CRMA No. 1121 of 2016 is filed by the parties to indicate that they have buried their differences and have settled their disputes amicably. Complainant Smt. Santosh Devi, mother of the victim and victim Komal are present in person, duly identified by their counsel Mr. Rajat Mittal, Advocate. They say that they are not interested in prosecuting the accused-applicant inasmuch as they have settled their dispute amicably with the intervention of some other family members. Applicant-Santosh Kumar is also present in person, duly identified by his counsel, Mr. Shashi Kant Shandilya, Advocate.

(3.) Offences complained of against the applicant are noncompoundable offences within the Scheme of Section 320 Cr.P.C. The question, which arises for consideration of this Court is- whether the victim/complainant should be permitted to compound the offences alleged against the applicants or not