SMT. RAJKUMARI W/O BRAJ JEEWAN LAL DIWEDI, Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME ANDRAJESH KUMAR MISHRA S/O RADHEY SHYAM

JUDGEMENT

(1.) HEARD .

(2.) A compounding application has been filed on behalf of the Respondent No. 2, and the Petitioners.

(3.) LEARNED Counsel for the Petitioners, and learned Counsel for the Respondent No. 2 pleaded before this Court that the impugned criminal proceedings have arisen out of matrimonial dispute between Nidhi Mishra (daughter of Rajesh Kumar Mishra, Respondent No. 2), and her husband Surendra Diwedi. Smt. Nidhi Mishra and Rajesh Kumar Mishra (Respondent No. 2) both identified by their counsel, are present in court. They stated that they do not want to prosecute any of the accused in the criminal proceedings after amicable settlement between the parties to matrimony.