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Report No. 154 8. Compounding of offences Of late, various High Courts have quashed criminal proceedings, (in respect of non-cognizable offences even) because of settlement between the parties to achieve the harmony and peace in the society, for example, criminal proceedings in respect of offences under section 406 relating to misappropriation of dowry articles or Stridhan, and offences under section 498A, IPC were quashed (Arun Kumar Vohra v. Mrs. Reetu Vohra, (1995) (1) All India Criminal Law Reporter 431; Sirlap Singh v. State of Punjab, 1993 (2) All India Criminal Law Reporter 800). Similarly, should other class offences may be made compoundable by expanding the scope of section 320 of the Code of Criminal Procedure. 9. Conversion of some warrant cases into summons and to be tried summarily Should any other class of offences, which are triable as a warrant case, be converted into trial in summary manner as laid down under Chapters XX and _XXI.    |
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