MAQBOOL ANSARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the following:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the revisionist would submit that the parties have settled the dispute amicably. The revisionist and the complaint, who is the respondent no.2 have filed a joint compounding application supported by the affidavits.