Uttaranchal High Court: The Bench of Manoj K. Tiwari, J. disposed of a compounding application in favour of the parties as they had amicably settled the dispute by entering into a compromise.

In the pertinent case, an FIR was lodged by the respondents under Sections 420 and 468 IPC on 05-01-2019. Later a compounding application duly supported by affidavits was filed stating that they have buried their differences and settled the dispute amicably outside the Court by entering into a compromise, therefore, no useful purpose would be served if the same is continued. They further relied on Gian Singh v. State of Punjab, (2010) 15 SCC 118 which has considered the question with regard to the inherent power of the High Court under Section 482 CrPC in quashing the criminal proceedings. Moreover, it was contended that the offence involved in the case is of a personal nature and is not an offence against the society and is not heinous offence showing extreme depravity.

The Court opined that “the possibility of conviction is remote and bleak and continuation of the criminal case would put the accused to great oppression and prejudice, which would tantamount to abuse of process of law.”And thereby, allowed the application. [Shiv Shankar v. State of Uttarakhand, 2019 SCC OnLine Utt 91, Order dated 15-02-2019]

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