IMRAN 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 02.03.2015 as well as the entire proceedings of Criminal Case No. 255 of 2015, captioned as State vs. Imran, for the offences punishable under Sections 420, 467, 468, 471 IPC, pending in the Court of learned Additional Chief Judicial Magistrate, Roorkee, District Haridwar.

(2.) A compromise application being CRMA 1465 of 2017 has been filed with the prayer that the parties have buried their differences and have settled their disputes amicably. Respondent no. 2 (Ashok Kumar) is present in person, duly identified by his counsel Mr. Manoj Joshi, Advocate. He says that he has no grievance left against the applicant and he 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.

(3.) Whereas offences punishable under Sections 420 of IPC is compoundable within the Scheme of Section 320 Cr.P.C., the other offences are not. 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?