DEEPAK Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) The applicants, by means of present application under Section 482 Cr.P.C., seek to quash the Sessions Trial No. 207 of 2014 (Case Crime No. 235 of 2013), State vs. Deepak, under Sections 498-A, 323/34, 324/34,307/34, 506 IPC and Section ¾ of the Dowry Prohibition Act, PS Bhagwanpur, District Haridwar, pending in the Court of 1st Additional District Judge, Roorkee, District Haridwar.

(2.) A compromise application being CRMA No.1090 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/victim/complainant, is present in person, duly identified by her counsel Mr. Parikshit Saini, Advocate. She says that that she has no grievance left against the applicants and she 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. Petitioner/applicant is also present in person duly identified by his counsel Mr. Mohd. Safdar, Advocate.

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