MANPREET Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) By means of present Application under Section 482 Cr.P.C., the applicant seeks to quash the charge sheet, summoning order dated 15.07.2007 as well as the entire proceedings of Criminal Case No. 3111 of 2017, captioned as State vs. Manpreet, for the offences punishable under Sections 352, 354, 323, 504 and 506 of IPC, pending in the Court of learned 2nd Additional Civil Judge (J.D.)/ Judicial Magistrate, Haldwani, District Nainital.

(2.) A compounding application being CRMA No. 1491 of 2017 has been filed by the parties to show that they have buried their differences and have settled their disputes amicably. Respondent no. 2 /informant-Smt. Prema Kabadwal is present in person, duly identified by her counsel Mr. M.C.Bhatt, Advocate. She says that she has no grievance left against the applicant and she is not interested in prosecuting the applicant, inasmuch as, the dispute has been settled amicably between the parties with the intervention of some elderly persons of the society. Petitioner/applicant is also present in person duly identified by his counsel Mr. Lalit Sharma, Advocate.

(3.) The question, which arises for consideration of this Court, is- whether the private respondent should be permitted to compound the offences alleged against the applicant or not?