KULDEEP SINGH Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) The applicants, by means of present Application under Section 482 Cr.P.C., seeks to quash the charge-sheet dated 18.04.2017, summoning order dated 16.06.2017 as well as the entire proceedings of Sessions Trial No.116 of 2017, captioned as State vs. Kuldeep Singh, under Sections 323, 354-A, 504 of IPC and Section 3 (1) (VI) (X) (XI) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989, pending before the learned District & Sessions Judge, Udham Singh Nagar.

(2.) Present application under Section 482 Cr.P.C. itself along with Compounding Application being CRMA No. 1140 of 2017 has been filed with the prayer to quash the entire proceedings pending against the applicant on the basis of compromise entered into between the parties. Victim/injured/complainant Smt. Angura Devi is present in person, duly identified by her counsel Mr. M.S.Bhandari, Advocate. Victim Angura Devi says that she has buried her differences and has settled the disputes amicably with the applicant. She further says that she is no more interested in prosecuting the applicant. She also says that she has resolved the disputes with the intervention of some elderly persons of the society and makes a prayer to permit her to compound the offences complained of against the accused-applicant. Accused-applicant Kuldeep Singh is also present in person, duly identified by their counsel Mr. M.K.Ray, Advocate.

(3.) The question, which arises for consideration of this Court is- whether the victims/injured/complainant should be permitted to compound the offences punishable under Sections 323, 354-A, 504 of IPC and Section 3 (1) (VI) (X) (XI) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989, or not?