RAJESH MATHPAL Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) By means of present petition under Section 482 Cr.P.C. the applicant prays as follows:

(2.) Present application under Section 482 Cr.P.C. itself has been filed with the prayer to quash the entire proceedings pending against the applicants on the basis of compromise entered into between the parties. Victim/injured Vishnu Basera is present in person, duly identified by his counsel Mr. Sandeep Tiwari, Advocate. Victim Vishnu says that they have buried their differences and have settled the disputes amicably with the applicant. He further says that he is no more interested in prosecuting the applicant. He also says that he has resolved the disputes with the intervention of some elderly persons of the society and made a prayer to permit them to compound the offences complained of against the accused-applicant. Accusedapplicant is also present in person, duly identified by his counsel Mr. G.C.Joshi, Advocate.

(3.) The question, which arises for consideration of this Court is- whether the victim/injured should be permitted to compound the offences punishable under Sections 323, 324, 325 and 504 IPC or not?