AMARJEET Vs. STATE

JUDGEMENT

(1.) This petition has been filed for quashing FIR No. 205 of 2009, dated 25.06.2009 under Sections 353, 332, 336, 504 IPC, registered at Police Station, Hamirpur. It has been stated that the matter has been compromised between the parties vide compromise dated 05.06.2010. A copy of the compromise has been placed on record. The alleged compromise is between the petitioner and respondent No.2. The learned counsel appearing on behalf of respondent No.2 has stated that respondent No.2 in the Court below on 26.09.2011 has disowned the compromise dated 05.06.2010 and stated that the compromise is not the result of free volition of the respondent No.2. The petition has been filed for quashing the FIR on the basis of compromise between the parties. The offences punishable under Sections 353, 332IPC are not compoundable even with the permission of the Court under Section 320 Cr.P.C. It has not been denied that the respondent No.2 disowned the compromise on 26.09.2011 in the Court below. In these circumstances, there is no merit in the petition which is accordingly dismissed. The pending application is also disposed of in view of disposal of the main petition.