SURENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A charge -sheet was submitted against the applicants for the offences punishable under Sections 419, 420, 465, 467, 468, 471, 120B of IPC.

(2.) A compounding application, being CRMA no. 1100 of 2014, is filed by the parties to indicate that they have buried their differences and have settled their dispute amicably. Compounding application contain the signatures of the victim -respondent no. 2 as well as the applicants. Surendra Singh Negi and Kundan Negi have also filed their affidavits to indicate that now they have no grievance left against each other.

(3.) COMPLAINANT -victim Kundan Negi is present in person before the Court, duly identified by his counsel Mr. Azmeen. Informant -victim says that he is not interested in prosecuting the accused -applicants, in as much as their differences were settled with the mediation of few gentlemen of the society. He also says that the applicants have deposited the amount, which was due to Union Bank of India. Applicants are also present in person before the Court duly identified by their counsel Mr. Lalit Sharma, who reiterated what is stated by complainant -respondent no. 2 in the open Court.