OM PRAKASH Vs. RAKAM SINGH PRADHAN

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., the applicant seeks to quash the summoning order dated 08.10.2012 and the proceedings of Criminal Case No.1872/2012, under Sections 323, 504, 403 IPC pending before the Judicial Magistrate, Rudrapur, District Udham Singh Nagar.

(2.) Compounding Application (CRMA No.1309 of 2016) is filed before this Court to show that the parties have settled their disputes amicably. The said application is supported by the affidavits of respondent (Rakam Singh Pradhan) and applicant (Om Prakash), who are present in person, duly identified by their respective counsel. The respondent submitted before this Court that he does not wish to prosecute the applicant, inasmuch as a compromise has taken place between them. The complainant prayed that he may be permitted to compound the offences against the applicant, the application under Section 482 Cr.P.C. be allowed and the proceedings of the criminal case be quashed.

(3.) All the offences complained of against the applicant are compoundable offences within the scheme of Section 320 Cr.P.C. The question is whether the complainant should be permitted to compound such offences against the applicant or not