Uttaranchal High Court: A Single Judge Bench comprising of Manoj K. Tiwari, J. allowed a compounding application as the offence involved was of a private nature and continuation of the criminal case would only cause oppression to the applicant.

This criminal miscellaneous application was filed by the applicant through his counsel Hemant Mehra and Vivek Pathak for setting aside the impugned order passed under Sections 9(b) and 37(2)(c) of Protection of Women from Domestic Violence Act, 2005 along with a compounding application which shows that the applicant and the respondent have entered into a compromise whereby they have settled their disputes amicably outside the court following which if the criminal case continued it would serve no purpose. Also, the respondent through her counsel Preeta Bhatt and Anjali Noliyal has agreed to compound the matter against the applicants.

Accordingly, the court said that the offence involved in this case was of a personal nature and thus was not an offence against the society and nonetheless was not a heinous offence showing extreme depravity therefore in order to prevent abuse of process of law inherent powers under Section 482 CrPC shall be exercised. Accordingly, the Court allowed the petition.[Asish Makhijani v. State of Uttarakhand,2018 SCC OnLine Utt 1021, decided on 14-12-2018]

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