ANIL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The order-sheet reveals that both the parties were present on 27/6/2022. This court is satisfied on the settlement arrived at between them.

(3.) Learned counsel for the State would submit according to the instructions which she has received is that the injured has sustained simple injuries, but as many as 15 cases are pending against him.