RAJESH KUMAR AND TWO OTHERS Vs. SATISH KUMAR

JUDGEMENT

(1.) By means of present Application under Section 482 Cr.P.C., the applicant seeks to quash the summoning order dated 24.06.2014 as well as the entire proceedings of Criminal Complaint Case No. 955 of 2017, captioned as Satish Kumar vs. Rajesh Kumar and others, for the offences punishable under Section 409 IPC, pending in the Court of learned Additional Chief Judicial Magistrate, Haridwar, District Haridwar.

(2.) A compromise application being CRMA No. 930 of 2017 has been filed with the prayer that the parties have buried their differences and have settled their disputes amicably. Victim Satish Kumar/respondent (private complainant) is present in person, duly identified by his counsel Mr. Kishor Rai, Advocate. He says that he has no grievance left against the applicants and he is not interested in prosecuting the applicants, inasmuch as, the dispute has been settled amicably between the parties with the intervention of some elderly persons of the society. Petitioners/applicants are also present in person duly identified by his counsel Mr. Parikshit Saini, Advocate.

(3.) The question, which arises for consideration of this Court, iswhether the respondent/victim should be permitted to compound the offence alleged against the applicants or not?