FURKAN Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) The present C482 Application has been preferred by the applicant, seeking the following reliefs:

(2.) At the time when the C482 application was filed against the summoning order, it accompanied with the Compounding Application No. 11315 of 2018, duly supported by the independent affidavits of the accused-applicant, as well as the complainant-respondent No. 2 wherein, in their respective affidavits, they have submitted that they have amicably resolved the dispute, and in particular, the complainant-respondent No. 2 had submitted that since they are residing in the same vicinity, and due to interference of certain elderly persons, the parties have entered into a compromise so as to maintain harmony in the society in which they reside, a reference of which has been made in para nos. 7, 8 and 9 of the affidavit filed by complaintrespondent No. 2, which are quoted hereunder:

(3.) The accused-applicant, as well as the complaintrespondent No. 2 are present in person before this Court, and they have been duly identified by their respective counsels. The Compounding Application as submitted by the parties to the present C482 Application has been opposed by Mr. T.C. Aggarwal, learned AGA for the State by filing an objection to the effect that the offence under Sec. 384 of Penal Code is not compoundable, and hence the Compounding Application deserves to be rejected.