DEEPAK JAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present criminal writ petition has been filed by the petitioner 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 petitioner. In support of compounding application, (IA No. 1/2021), affidavits have been filed by the petitioner and respondent nos. 3 & 4.

(3.) Petitioner is in jail. On 22.04.2021, petitioner's sister Smt. Preeti Jain, who has been authorized by the petitioner as well as respondent no. 3-Ramji Sahni (informant/injured) and Vigan Kumar Sahni (father of respondent no. 4/injured-Km. Kanchan, as Km. Kanchan is minor) were present before this Court through Video Conferencing, duly identified by their respective counsels.