ASIF Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) AN FIR was lodged against the accused - petitioners by the complainant (respondent no. 3 herein) at police station, Kichha, in respect of offences punishable under Sections 147, 148, 149, 452, 323, 324, 504, 506 of IPC.

(2.) A Compounding Application, being CRMA No. 2324 of 2014, is filed on behalf of the parties to indicate that the parties have buried their differences and have settled their dispute amicably.

(3.) COMPLAINANT -respondent no. 3 Salim Ahmad is present in person before the Court, duly identified by his counsel Mr. Azmeen. Salim Ahmad states that he is not interested in prosecution of the accused persons as he has settled the dispute amicably with them. He also states that his mother is also not interested in prosecuting the accused persons and they may be permitted to compound the offences complained of against the accused persons.