SANOJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Miscellaneous Application, under Section 482 Cr.P.C., along with compounding application being CRMA No. 1179 of 2019, is preferred to quash the charge sheet dated 16.10.2017, summoning order dated 20.11.2017 passed by the Judicial Magistrate IInd Roorkee, District Haridwar in league with entire proceedings of Criminal Case No. 1416 of 2017, "State vs. Sanoj and Others"?, under Sections 307, 324, 504, 120-B of IPC, registered at P.S. Gangnahar, District Haridwar, pending before the Court of Ist Additional District Judge, Roorkee, District Haridwar.

(2.) In the joint compounding application, duly supported by the affidavits of accused applicant no. 1 and the respondent nos. 2 &3, it has been stated that parties have amicably settled their dispute and the victims do not want to prosecute the accused. Accused applicants Sanoj and Ajay as well as the respondents Sanjay Kumar and Arvind Panwar, duly identified by their respective Counsel, were present before this Court on the previous date of listing and they admitted that they have entered into compromise. Compounding application bears the signatures/thumb impressions of all the accused applicants and the respondents.

(3.) Learned State Counsel opposed the compounding application and contended that offences under Sections 504 and 506 IPC, for which the accused applicants are facing trial, are non-compoundable. Emphasis of the learned State Counsel is on the offence under Section 307 IPC.