LEELA DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A charge-sheet has been submitted against the applicants for the offences punishable under Sections 323, 504, 506 and 457 IPC. A compounding application has been filed on behalf of the parties to show that they have buried their differences and have settled their disputes amicably. The compounding application being CRMA No. 1845 of 2014 is supported by the affidavits of applicant no. 2 and respondent no. 2.

(2.) Informant Anand Singh is present in person, duly identified by his counsel Mr. Gopal K. Verma, Advocate. Anand Singh says that he is not interested in prosecuting the applicants, inasmuch as, the dispute has been resolved with the intervention of a few elderly persons of the village. Applicant Jagat Singh (applicant no.2) also affirms the same. All the applicants, namely, Leela Devi, Jagat Singh, Bhuwan Singh and Bimla Devi are also present in person before the court, duly identified by their counsel Mr. Amish Tiwari, Advocate.

(3.) It is the statement of learned counsel for the parties that offence punishable under Section 457 IPC has been deleted against the applicants with the intervention of this Court.