CHANDRAKESH YADAV Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) By means of present Application under Section 482 Cr.P.C., the applicant seek to quash the charge-sheet, summoning order dated 11.06.2015 as well as the entire proceedings of Criminal Case No. 2674 of 2015, State vs. Chandrakesh Yadav and another, under Sections 420 & 506 of IPC, pending in the Court of learned Chief Judicial Magistrate, Rudrapur, Udham Singh Nagar.

(2.) A compounding application being CRMA 1783 of 2017 has been filed by the parties to show that they have buried their differences and have settled their disputes amicably. Respondent no. 2/complainat (Shadab Ahmad) is present in person, duly identified by his counsel Mr. Lalit Sharma, Advocate. Mr. Shadab Ahmad (respondent no.2) 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. Petitioner/applicant is also present in person duly identified by his counsel Mr. M.C.Bhatt, Advocate.

(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 applicant or not?