SONU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to the proceedings of the Criminal Case No.1767 of 2018, State vs. Monu Lodhi and others, under Ss. 353, 332, 323, 504 IPC, pending in the court of Civil Judge (Jr. Div.)/Judicial Magistrate, Doiwala, District Dehradun (for short, "the case") on the basis of amicable settlement between the parties. A joint compounding application has been filed supported by affidavits.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the parties would submit that the parties have amicably settled the dispute and they are staying in peace and harmony. Therefore, the matter may be settled accordingly.