LAWS(UTN)-2024-4-68

BABU ALI Vs. STATE OF UTTARAKHAND

Decided On April 24, 2024
BABU ALI Appellant
V/S
STATE OF UTTARAKHAND Respondents

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 son of the revisionist and the complaint, who is the respondent no.2 have filed a joint compounding application supported by the affidavits.