PRADOSH PATTNAIK Vs. STATE

JUDGEMENT

(1.) Heard.

(2.) Petitioners are the accused persons in G.R. Case No. 178 of 1995 arising out of Banpur Police Station Case No. 103/95 for the offences u/Ss. 147, 148, 341, 323, 427, 380, 386, 337/149, IPC read with S. 9(b) of the I.E. Act pending in the Court of J.M.F.C., Banpur. In that case, cognizance of the offences u/Ss. 147, 148, 323, 336, 337, 427/149, IPC and S. 9(b) of the Indian Explosives Act has been taken. Petitioners have filed this application u/S. 482, Criminal Procedure Code (in short, 'the Code') with the prayer to quash the order of cognizance dated 18-12-1995 on the ground that the parties have amicably settled their dispute outside the Court.

(3.) During the course of hearing the only question that arises for consideration as to whether a non-compoundable offence can be permitted to be compounded by exercise of inherent power and notwithstanding the bar provided in sub-sec. (9) of S. 320 of the Code.