(2)The District Police Chief may, on any application made by the accused, compound offences under sections 117,118 and 119(2) if he deems that the matter is not serious enough to be prosecuted before a court: Provided that no such compounding shall be made in a matter in which the court has already initiated action, after submission of charge sheet by police, and on such occasions, the offences may be compounded before such court.
