RAJAT KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(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 nos. 3 & 4 do not have any grievance with the petitioners. In support of compounding application, (IA No. 1/2021), affidavits have been filed by the petitioners and respondent nos. 3 & 4.

(3.) It is submitted that petitioner nos. 3 & 4 are in jail and as such the petitioner nos. 3 & 4 from jail have authorized in writing to Mr. Ashok Kumar S/o Late Santosh Kumar for doing pairvi on their behalf and the said authorization letter is duly attested by concerned Jailor.