VIJAY KUMAR JAIN Vs. STATE

JUDGEMENT

(1.) The complainant Bal Kishan, son of Panchoo Ram, resident of Railway Quarter No. RPF-7, GH Mawaiya, Uttar Railway, Lucknow is himself present before the Court and submits that he and the petitioners have entered into compromise. Now , he does not want to proceed further in the criminal case pending before the court below and the proceeding of the same may be quashed.

(2.) Though, Mr. Rajendra Kumar Dwivedi, learned A.G.A. has raised objection that the offence being not compoundable cannot be compounded in such a manner but keeping in view the compromise arrived at between the parties, I am of the view that the offence being individual one does not effect the society at large, therefore, parties have each and every right to settle the dispute.