BHAGWAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to the FIR No. 01 of 2023 under Sec. 420, 34 IPC, P.S. Betalghat, District Nainital, on the basis of amicable settlement.

(2.) A Joint compounding application has been filed, along with the affidavits. On behalf of the petitioners, one Sunil Kumar has filed affidavit claiming himself as a close family member of the petitioners.

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