ANIL KUMAR KANSAL S/O LATE SHRI SUNDER KUMAR KANSAL AND PUNEET KANSAL S/O LATE SHRI SUNDER KUMAR KANSAL Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME AND VIRENDER PRATAP SINGH S/O LATE SHRI RAFAL SINGH VERMA

JUDGEMENT

(1.) HEARD .

(2.) LEARNED Counsel for the parties state that complainant has entered into compromise with the 2 Petitioners Anil Kumar Kansal and Puneet Kansal, and he does not want to prosecute the Petitioners.

(3.) APPLICATION No. 70 of 2011, has been moved on behalf of the Petitioners and Respondent No. 2 before this Court supported by affidavit stating that the parties have entered into compromise , and as such, the trial of the Petitioner No. 1 Anil Kumar Kansal and Petitioner No. 2 Puneet Kansal be quashed.