ROHIT SAHI Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) The applicant, by means of present application under Section 482 Cr.P.C., seeks to quash the Charge-sheet No.5 of 2015 dated 16.1.2015 filed by ROP Lakhibagh, P.S. Kotwali Nagar Dehradun in FIR No.96 of 2014 bearing Case Crime No.257 of 2014, under Section 498-A, 323, 504 of IPC and ¾ of Dowry Prohibition Act as well as cognizance order dated 28.4.2015 passed by learned Chief Judicial Magistrate, Dehradun in Criminal Case No.1499 of 2015, State vs. Rohi Sahi, under Section 498-A, 323, 504 of IPC and ¾ of Dowry Prohibition Act.

(2.) A compounding application being CRMA No.1774 of 2017 is filed by the parties to indicate that they have buried their differences and have settled their dispute amicably. Ms. Priyanka Kapoor (complainant) is present in person, duly identified by her counsel Mr. A.K. Sharma, Advocate. Mr. Rohit Sahi (applicant) is also present in person, duly identified by his counsel Mr. Piyush Garg, Advocate. Ms. Priyanka Kapoor and Mr. Rohit Sahi have decided to part their ways of life.

(3.) The question, which arises for consideration of this Court, iswhether the victim should be permitted to compound the offences alleged against the applicant or not?