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Judgment
A.S. Pachhapure
PW. 1 the complainant, Petitioners 1, 2, 4 and 5 (the accused), the counsel for the petitioners and the High Court Government Pleader present before the Court.
An application is filed u/s 320(2) Criminal Procedure Code to compound the offences punishable under Sections 498-A, 506 IPC and Sections 3 and 4 of the Dowry Prohibition Act. A settlement has been arrived at between the parties with the intervention of the elders. They have decided to reside separately and independently in the interest of both the families. The first petitioner has paid a sum of Rs. 31,25,000/- through different Demand Drafts before the Court to PW. 1 the complainant who is also present before the Court. It is under these circumstances that they have compounded the offences. Taking into consideration the interest of the parties, the settlement arrived at through the elders, I am of the opinion that the application is in the interest of both the spouses. In the circumstances, the application is allowed permitting the parties to compound the offences punishable under Sections 498-A. 506 IPC and Sections 3 and 4 of the Dowry Prohibition Act.
In the result, the revision petition is allowed. The conviction recorded by the Trial Court for the offence under Sections 498-A, 506 IPC and Sections 3 and 4 of the Dowry Prohibition Act and the sentence thereon are set aside and the petitioners 1, 2, 4 and 5 (the accused) are acquitted of the said charges. The bail bonds of the petitioners are cancelled.