JUDGEMENT
U.C.DHYANI,J. -
(1.)OFFENCES complained of against the petitioners are under Sections 147, 394, 504, 506 IPC, relating to police station, Dwarahat, District Almora.
(2.)COMPOUNDING application, being CRMA no. 504 of 2015, has been filed by the parties to indicate that they have buried their differences and have settled their dispute amicably. Said application is supported by the joint affidavit of applicant no. 1 Manoj Rawat and Yashpal Singh Bisht (complainant / respondent no. 3).
(3.)COMPLAINANT -respondent no. 3 Yashpal Singh Bisht is present in person before the Court, duly identified by his counsel Mr. Gopal K. Verma. He stated that he is no more interested in prosecuting the petitioners, in as much as the dispute between the parties has been resolved amicably. Complainant also stated that he may be permitted to compound the offences alleged against the petitioners. Accused -petitioners, namely, Manoj Rawat, Lalit Singh, Umesh Singh and Virendra Singh Kirola are also present in person before the Court, duly identified by their counsel Mr. Amish Tiwari, who also affirm what is stated by the complainant in the open Court.
Whereas offences punishable under Sections 504, 506 IPC are compoundable offences, within the scheme of Section 320 of Cr.P.C., the others are not?
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