DINESH SINGH RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A charge -sheet has been filed against the applicant for the offences punishable under Sections 394, 354, 323, 411 of IPC.

(2.) COMPOUNDING application, being CLMA no. 1921 of 2014, has been filed by the parties to indicate that they have buried their differences and have settled their dispute amicably. Said application is supported by the affidavits of Dinesh Singh Rawat (applicant herein) and Dev Singh Bangari (complainant herein).

(3.) IT is Dev Singh (complainant / respondent no. 2), who set the criminal law into motion by lodging FIR. Complainant Dev Singh Bangari is present in person before the Court, duly identified by his counsel Mr. C.K. Sharma. Victim Uduli Devi (mother of the complainant), aged 78 years, is also present in person before the Court. Both the complainant as well as the victim stated that they are no more interested in prosecuting the applicant, in as much as the dispute between the parties is resolved with the intervention of a few elderly persons of the society. They also stated that they may be permitted to compound the offences alleged against the applicant. Accused -applicant Dinesh Singh Rawat is also present in person before the Court, duly identified by his counsel Mr. G.C. Lakhchaura, who also affirm what is stated by the complainant and victim in the open Court.