ARMINDAR SINGH 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 no. 3 does not have any grievance with the petitioner. In support of compounding application (IA No. 1/2021), affidavits have been filed by the petitioners and the respondent no. 3.

(3.) Petitioner no. 1 (Armindar Singh), petitioner no. 2 (Arjun Deep Singh), petitioner no. 3 (Amandeep Singh) as well as the respondent no. 3 (Anurag Tevatiya) are present-in-person before this Court duly identified by their respective counsels.