Shri Gulab S/O Narayan Gavture vs State Of ...
2017 Latest Caselaw 7753 Bom

                                      1                                     apeal639of2002



                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                  

                           NAGPUR BENCH, NAGPUR.


 CRIMINAL APPEAL NO. 639 OF 2002


 Shri. Gulab s/o. Narayan Gavture,
 aged 35 years, Occ. Labour,
 R/o. Kelzar, Tahsil Mul,
 District Chandrapur                                   ....       APPELLANT


                     VERSUS


 State  of Maharashtra,
 Through PSO Mul,
 Tahsil Mul, 
 District Chandrapur                                   ....       RESPONDENT


 ______________________________________________________________
               Mr. R. R. Dawda, Advocate for appellant.
     Mrs. M.H. Deshmukh, Addl. Public Prosecutor for respondent.
 ______________________________________________________________

                                          CORAM  :  ROHIT B. DEO, J.

                                          DATED    :    3
                                                           rd   OCTOBER, 2017


 ORAL JUDGMENT : 

The learned counsel for the appellant has placed on record

an application for compounding of offence under section 324 of Indian

Penal Code, which application is sworn by both the appellant and the

complainant Eknath Mohurle. The application for compounding the

offence states that the victim Eknath Mohurle and the appellant Gulab

Gavture have had cordial relationship since the incident and the victim

2 apeal639of2002

is withdrawing all allegations levelled against the appellant Gulab.

2 I do not see any impediment in permitting the appellant

Gulab Narayan Gavture and the complainant / victim Eknath Mohurle

to compound the offence punishable under section 325 of Indian Penal

Code.

3 The criminal application __________ of 2017 is allowed.

4 The appellant and victim / complainant Eknath Mohurle

are permitted to compound the offence.

5 In view of the permission to compound the offence, the

conviction under section 324 of Indian Penal Code is set aside.

 6                 Appeal is disposed of.



                                                               JUDGE



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