STATE OF M.P. Vs. BHAGWANDAS

JUDGEMENT

(1.) AN application has been filed by the complainant to permit him to compound the offences.

(2.) RESPONDENTS are from one family. The complainant and the respondents belong to one village i.e. Kaitha in the Distt. of Bhind.

(3.) ALTHOUGH section 506 (Later Part), IPC is not compoundable, but the Court in proper cases considering the circumstances of the individual case and the nature of allegations may permit the parties to compound the same, if it subserves the interest of justice and if it appears that the allegations may come out to be unfounded.