1. Heard learned Counsel for the parties.

2. Compounding application (IA/1/2024) has been moved on behalf of the parties which is defective. The defect pointed out by the Registry is to the effect that the application is not accompanied with the affidavit of applicant no.4-Ms. Tajinder Kaur. Learned counsel for the applicants submits that this defect cannot be cured as applicant no.4, at present, is residing in New Zealand. Hence, he prayed that the present compounding application may be dismissed as not pressed qua applicant no.4. Permission granted. Resultantly, the compounding application is dismissed as not pressed qua applicant no.4.

3. The Court has heard the parties on the compounding application qua applicant nos.1, 2 and 3 which has been filed seeking to compound the entire proceedings of Crl. Case No.515 of 2021 (FIR No.166 of 2021) relating to offences u/s 147, 323, 325, 504 IPC pending in the Court of learned Judicial Magistrate, Sitarganj, District U.S. Nagar.

4. The ground for seeking compounding of offences is that parties have reached to the terms of compromise wherefor a settlement has also reached between them. It is thus, prayed that the present proceedings between the parties may be quashed in terms of the compromise arrived at between the parties.

5. Learned State Counsel raised a formal objection to the compounding application.

6. Applicant nos.1 to 3 as well as respondent no.2 are present in the Court being duly identified by their respective counsel.

7. Since the offences u/s 147,323 and 504 IPC are compoundable as per the Table given in Section 320(1) Cr.P.C. whereas Section 325 IPC is compoundable with the permission of the Court, accordingly, compounding application (IA/1/2024) is hereby allowed. The compromise arrived at between the parties is accepted. With the result, the entire proceedings of Crl. Case No.515 of 2021 (FIR No.166 of 2021) relating to offences u/s 147, 323, 325, 504 IPC pending in the Court of learned Judicial Magistrate, Sitarganj, District U.S. Nagar are hereby quashed qua applicant nos.1 to 3 only.

8. At the cost of repetition, it is stated that in respect of applicant no.4, compounding application is dismissed as not pressed.

9. Present C482 application, along with all other pending applications, stands disposed of accordingly.