KARUNA BISHNOI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) The applicant, by means of present application under Section 482 Cr.P.C., seeks to quash the Charge-sheet No.130 of 2013 dated 23.4.2013 submitted by police Kashipur against the applicant before the learned court of ACJM Kashipur and as well as the summoning order dated 14.6.2013 issued by the learned Court of ACJM, Kashipr in Criminal Case No.2055 of 2013, for the offence punishable under Sections 498-A, 324, 504 & 506 of IPC and ¾ of Dowry Prohibition Act, P.S. Kashipur, District- Udham Singh Nagar.

(2.) A compounding application has been filed by the parties to indicate that they have buried their differences and have settled their dispute amicably. Ms. Archana Bishnoi (complainant) is present in person, duly identified by her counsel Mr. Rajendra Tamta, Advocate. Ms. Karuna Bishnoi (applicant) is also present in person, duly identified by her counsel Mr. Atul Kumar Bansal, Advocate.

(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?