RAIS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A charge -sheet has been filed against the applicants, who are in jail, for the offences punishable under Sections 307, 504, 506 IPC read with Section 34 IPC.

(2.) COMPOUNDING application, being CLMA no. 2056 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 Mobeen (father of the applicants) as well as Abdul Hameed (complainant) and Mohd. Haneef (injured).

(3.) IT is Abdul Hamed (complainant / respondent no. 2), who set the criminal law into motion by lodging FIR. Complainant as well as injured are present in person before the Court, duly identified by their counsel Mr. P.C. Petshali. Both of them stated that they are no more interested in prosecuting the applicants, 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 applicants. Father of accused -applicants is also present in person before the Court, duly identified by his counsel Mr. Lalit Sharma, who also affirms what is stated by the complainant and victim in the open Court.