AMIT BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A chargesheet has been filed against the applicants for the offences punishable under Sections 332, 353, 504, 506, 427 of IPC.

(2.) A joint compromise application, being CRMA no. 1941 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 Bhuwan Joshi (accused -applicant no. 2) and Bhagwati Prasad Joshi (victim -respondent no. 2).

(3.) VICTIM Bhagwati Prasad Joshi is present in person before the Court, duly identified by his counsel Mr. Aamir Malik, who stated that he is no more interested in prosecuting the applicants, in as much as the dispute between the parties has been resolved amicably. He also stated that he may be permitted to compound the offences alleged against the applicants. Accused -applicants Amit Bisht and Bhuwan Joshi are also present in person before 2 the Court, duly identified by their counsel Mr. Deepak Bisht, who also affirm what is stated by the victim in the open Court.