TIL BAHADUR PRADHAN Vs. STATE OF SIKKIM

JUDGEMENT

(1.) The instant Petition has been filed by the Petitioners under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter, the "BNSS").

(2.) Learned Senior Counsel for the Petitioner No.1 submits that the FIR No.18 of 2021, dtd. 14/4/2021, before the Singtam Police Station, lodged by Petitioner No.3 Santosh Pradhan, S/o Damber Singh Pradhan, against the Petitioners No.1 and 2 under Sec. 420/468/471/34 of the Indian Penal Code, 1860 (hereinafter, the "IPC"), and Charge-Sheet dtd. 24/5/2024, filed under Ss. 420/468/471/467/34 of the IPC, be quashed.

(3.) Learned Assistant Public Prosecutor objecting to the prayers advanced the argument that the offences are non-compoundable and ought to be allowed to continue to its logical end by completion of the trial. That, in view of the Ss. of the IPC involved being non-compoundable, the Petition deserves to be and ought to be dismissed.