MANISH ARORA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) AN FIR was lodged by respondent no. 3 against the petitioner on 25.02.2014 for the offence punishable under Section 376 of IPC, in police station, Kotwali Dehradun, District Dehradun.

(2.) A Compounding Application, being CLMA No. 3296 of 2014, is filed by the parties to indicate that they have settled their dispute amicably.

(3.) COMPLAINANT -respondent no. 3 and the petitioner are present in person before the Court, duly identified by their respective counsel Mr. J.S. Bisht and Mr. Sandeep Tandon.