GURDAYAL SINGH & ANOTHER Vs. BUD SINGH

JUDGEMENT

(1.) The applicants, by means of Application under Section 482 Cr.P.C., seek to quash the impugned summoning order dated 16.11.2010 and the proceedings of Criminal Case No.1149/2010, under Sections 323, 324, 379, 506 IPC pending in the court of the Judicial Magistrate, Rudrapur.

(2.) A Compounding Application (CRMA No.537 of 2016) is filed before this Court to show that the parties have settled their disputes amicably. Complainants (i.e, Krishan Kaur and Bud Singh) and both the applicants are present in person, duly identified by their respective counsel. Complainants have stated before this Court that the parties have settled their disputes amicably. They further stated that they do not wish to prosecute the applicants, inasmuch as a compromise has taken place between them. They prayed that they may be permitted to compound the offences against the applicants and the application under Section 482 Cr.P.C. be allowed.

(3.) All the offences complained of against the applicants are compoundable offences within the scheme of Section 320 Cr.P.C. The question is whether the complainants should be permitted to compound such offences against the applicants or not The permission can be granted to the injured to compound the offences in view of the judgment of the Hon'ble Supreme Court in Dimpey Gujral vs. Union Territory through Administrator U.T. Chandigarh and others, 2013 123 AllIndCas 119.