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Judgment
4 paragraphs · 105 words
1.
Petitioners seek quashing of cross FIR Nos. 508/2024 and 509/2024 of PS Aman Vihar for offence under Section 115(2)/126(2)/3(5) of BNS on the ground that the parties have compromised the disputes.
2.
At the outset, learned ASC and learned APP submit that the offences for which the petitioners were chargesheeted are compoundable offences vide Section 359 BNSS.
3.
Since the offences for which the petitioners of both these cases have been chargesheeted are compoundable before the trial court, there is no occasion to invoke inherent powers.
4.
Both these petitions are dismissed. However, parties may approach the trial court for compounding, if so advised.