KAMLESH RANA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order will dispose of Crl.M. No. 28300-M of 1998 and Crl. M. No. 15508-M of 1999 as both the cases are arising out of one FIR i.e. FIR No. 43 dated 12.3.1998 under Sections 406, 498-A, 120B IPC registered at police station Sarabha Nagar, District Ludhiana. AND A petition filed under Section 13-B of the Hindu Marriage Act.

(2.) SHRI Rajiv Trikha made a request that Piyush Chander Sharma may be allowed to be impleaded as petitioner in Crl.M. No 28300-M of 1998. The respondents have no objection. Piyush Chander Sharma is allowed to be impleaded as petitioner in Crl.M. No. 28300-M of 1998.

(3.) THE learned counsel for both the parties submitted that the parties have settled their dispute, therefore, the parties may be allowed to compound the offence as the offences under Section 406, 498-A IPC are non-compoundable. They have also submitted that the parties have also filed a petition under Section 13-B of the Hindu Marriage Act for divorce mutually and the divorce may also be allowed to the parties.