MANISH TEWARI @ MANU PANDIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) OFFENCES complained of against the petitioners are under Sections 307, 323, 504, 506 of IPC.

(2.) COMPOUNDING application, being CLMA no. 14066 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 Manish Tewari @ Manu Pandit (applicant no. 1), Arjun Kumar (complainant -respondent no. 3) and Indra Arya (injured -respondent no. 4).

(3.) IT is Arjun Kumar (respondent no. 3), who set the criminal law into motion by lodging FIR. Indra Arya (injured) and Arjun Kumar (complainant) are present in person before the Court, duly identified by their counsel Ms. Anjali Noliyal, who 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 petitioners. Accused -petitioners are also present in person before the Court, duly identified by their counsel Mr. Prashant Khanna, who also affirm what is stated by the injured and the complainant in the open Court.