SAROJ DHAPOLA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present criminal writ petition has been filed by the petitioners seeking the following reliefs:

(2.) Now, parties have filed the joint compounding application stating therein that they have entered into compromise and amicably settled their dispute and now the respondent no. 3 and injured does not have any grievance with the petitioner. In support of compounding application, (IA No. 11404/2021), affidavits have been filed by the petitioners; respondent no. 3 and the injured.

(3.) On 14/1/2021, respondent no. 3/complainant (Neeraj Dhapola) along with injured (Kundan Dhapola) were present before this Court through Video Conferencing whereas all the petitioners were present in person before this Court duly identified by their respective counsels.