Report No. 154
10. Compounding at the stage of investigation
Where in respect of any offence compoundable under section 320 of the Code of Criminal Procedure, if the parties give their desire to compound the case, the Investigating Officer shall make a report of the same to the Magistrate who thereupon deal with the case under section 320. Whether such a step will help in reducing the number of cases going for trial before a court at the initial stage itself.
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