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PETITIONER: MOHD. RAFI

       Vs.

RESPONDENT: STATE OF U.P.

DATE OF JUDGMENT:       27/03/1998

BENCH: G.T. NANAVATI, SYED SHAH MOHAMMED QUADRI

ACT:

HEADNOTE:

JUDGMENT:                       J U D G M E N T NANAVATI, J.      Leave granted.      The appellant  was convicted under Sections 323 and 325 I.P.C. He  had caused  grievous  hurt  to  Ahmed  Hussain  - respondent No.  2. His conviction was confirmed by the first appellate court  and the  Revision Petition filed by him was dismissed by the High Court.      Learned counsel  for the  appellant  submits  that  now there is  a compromise  between the appellant and respondent No.2 and  that compromise  has been  brought  about  by  the persons residing  in the  Mohalla  and  near  relatives.  He submits that  in the  interest of maintaining good relations between the  parties, it is desirable that this Court grants permission to compound the said offences.      We have  gone through  the  affidavits  filed  in  this behalf by Shri Prem Singh, the neighbour of the complainant, Shyam Singh Gahlot, another neighbour of the complainant and Jamil Ahmed  - brother  of the complainant. All of them have stated in  clear terms  that the  parties have willingly and voluntarily settled the matter.      In order  to see  that good  relations  are  maintained between the parties, we grant permission to them to compound the  said   offences.  As  a  result  of  our  granting  the permission, the  appellant stands  acquitted and is directed to be  released from  jail immediately,  if his  presence in jail is not required in connection with some other case.      The appeal is allowed accordingly.