SURENDRA SINGH @ SHINDA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present Application under Sec. 482 Crimial P.C., the applicant seeks to quash the impugned charge sheet dated 19.10.2015, summoning order and proceedings of Criminal Case No. 2100/2016 State Vs. Surendra Singh @ Shinda under Sections 186, 504 and 506 of I.P.C, P.S. Rudrapur, Udham Singh Nagar, pending before the Court of Chief Judicial Magistrate, Udham Singh Nagar.

(2.) An affidavit has been filed by Dr. Lila Mehra/complainant to show that the parties have buried their differences and have settled their disputes amicably. Respondent no.2 (Dr. Lila Mehra) is present in person, duly identified by her counsel Mr. Kishore Rai. 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. Applicant Surendra Singh @ Shinda is also present in person duly identified by his counsel Mr. Mani Kumar, Advocate.

(3.) Whereas offences punishable under Sections 504 & 506 Penal Code are compoundable offences within the Scheme of Sec. 320 Crimial P.C., offence punishable under Sec. 186 Penal Code is not compoundable. The question, which arises for consideration of this Court, is- whether the respondent no.2 should be permitted to compound the offences alleged against the applicant or not?