CHAND MAHROTRA Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) Sri Chand Mahrotra applicant is present in person along with his counsel Sri R.K. Verma while Sri J.S. Virk, learned counsel is present on behalf of respondent no. 2.

(2.) Heard upon Misc. Application No. 1051 of 2011, which has been supported with the affidavit of Sri Chand Mahrotra. It has been stated in the affidavit that both the parties have entered into a compromise and the certified copy of the compromise has been annexed with the affidavit.

(3.) Paragraph 6 of this compromise states the term that chargesheet no. 93A / 2008 pertaining to crime no. 108 of 2008 under section 498A IPC read with section 3/4 Dowry Prohibition Act, shall be dropped and connecting to that petition no. 1008 of 2009 pending before this court should be allowed.