HARJINDAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A charge -sheet has been filed against the applicant for the offences punishable under Sections 307, 504 of IPC.

(2.) COMPOUNDING application, being CLMA no. 1992 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 affidavit of Nanak Singh (complainant -respondent no. 2).

(3.) INJURED Balvinder Singh as well as complainant Nanak Singh are present in person before the Court, duly identified by Mr. M.S. Bisht, Advocate, who say that they are not interested in prosecuting the applicant, in as much as dispute between the parties has amicably been resolved with the intervention of a few elderly persons of the society. Another injured Raju is also represented by Mr. M.S. Bisht, Advocate. It is the statement of learned counsel for the injured victim that he too is not interested in prosecuting the applicant as he has also settled the dispute with the applicant amicably. Accused -applicant Harjindar Singh is also present in person before the Court, duly identified by his counsel Mr. V.D. Bisen, who also affirms what is stated by the complainant as well as victim in the open Court.