RAJ KUMAR 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 as well as the entire proceedings of Criminal Case No. 207 of 2014, for the offences punishable under Sections 420, 467, 468, 471, 120-B, 504 & 506 IPC, pending in the Court of learned Additional Civil Judge (S.D.)/Judicial Magistrate, Roorkee, District Haridwar.

(2.) A compromise application being CRMA 1803 of 2017 has been filed with the prayer that the parties have buried their differences and have settled their disputes amicably. Respondent no. 2 (Smt. Babita) is present in person, duly identified by her counsel Ms. Lata Negi, Advocate. She says that she has no grievance left against the present applicant and she is not interested in prosecuting the applicant, inasmuch as, the dispute has been settled amicably between she and the applicant with the intervention of some elderly persons of the society. Petitioners/applicant Raj Kuamr is present in person duly identified by his counsel Ms. Neetu Singh, Advocate.

(3.) The question, which arises for consideration of this Court, iswhether the respondent no. 2 should be permitted to compound the offences alleged against the present applicant or not?