C482/783/2021
2021 Latest Caselaw 2341 UK

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                                     C482 No.783 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

(Via video conferencing). Mr. Gaurav Singh, Advocate, for the applicant.

Ms. Meena Bisht, Brief Holder, for the State.

Mr. Bhuwan Bhatt, Advocate, for the respondent.

In compliance of the previous orders, which were, passed by this Court, learned Government Advocate has filed an objection to the Compounding Application (IA No.01 of 2021), contending thereof, that the offences sought to be compounded, particularly, the offence under Section 306 of the IPC, is not compoundable, by invoking the provisions under Section 320 of the CrPC.

In response to it, the learned Counsel for the parties wants to place reliance on certain judgments, where the composition of the offences under Section 306 of the IPC, has also been held to be falling within the ambit of Section 320 of the CrPC, and have been held to be compoundable.

In that eventuality, learned counsels for the parties are requested to supply the hard copy of the judgments, on which they want to place reliance, within forty-eight hours.

Put up this C482 application on 13.07.2021.

(Sharad Kumar Sharma, J.) 09.07.2021

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