MANJIT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present Application under Section 482 Cr.P.C., 1973 the applicants seek to quash the charge sheet dated 15.11.2016 and Case Crime No. 141 of 2016, under Sections 420, 406, 120-B IPC at P.S. Kotwali Laksar, District Haridwar as well as the entire proceedings of Criminal Case No. 511 of 2016, captioned as Manjeet Singh and another v. Dilshad and others, for the offences punishable under Sections 420, 406, 120-B IPC, pending in the Court of learned Additional Chief Judicial Magistrate, Laksar, District Haridwar.

(2.) A compromise application being CRMA 747 of 2017 has been filed with the prayer that the parties have buried their differences and have settled their disputes amicably. Respondent no. 2-Nishant Kumar (complainant-victim), person cheated, is present in person, duly identified by his counsel Mr. Mohd. Alauddin. 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. Applicants are in jail but they are being represented by their Advocate Mr. Mohd. Umar.

(3.) 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 applicants or not?