RANJANA SIKHWAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Predominantly due to family dispute G. R. Case No. 405/2018 under Sec. 420/467/468/471/120B of the Indian Penal Code was instituted by the petitioners against the opposite parties. During the pendency of the said proceeding the dispute between the parties were amicably settled. A deed of settlement was arrived at between the parties and it was duly executed by and between the parties. The dispute relates to maintenance and management of one Guest House under the name and style of Rajasthan Guest House.

(2.) The question as to whether a criminal case instituted on a police report indicating commission of non-compoundable offences can be compounded or not came before the Hon'ble Supreme Court for consideration in Gian Singh 'Vs.- State of Punjab and Anr. reported in (2012) 10 SCC 303. In paragraph 58 of the said judgment the Hon'ble Supreme Court observed as follows:-

(3.) The same principle is subsequently followed in Narinder Singh and Ors 'Vs.- State of Punjab and Anr. reported in (2014) 6 SCC 466, State of Madhya Pradesh 'Vs.- Laxmi Narayan reported in 2019 (5) SCC 688 and Debraj 'Vs.- State of Rajasthan High Court decided on by the Supreme Court on 19/2/2022.