VIVEK SWAROOP Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This C482 application is moved by the applicant, who is the complainant/informant in a criminal case, the trial of which is pending in the court of Judicial Magistrate-1st, Haldwani, District Nainital in Criminal Case No.2607 of 2014, State vs. Jyoti Singh and others under Ss. 420, 504, 506 and 389 of IPC, against the order dtd. 18/1/2024, passed by Judicial Magistrate-1st, Haldwani, District Nainital, whereby the application dtd. 17/1/2024 moved by the applicant under Sec. 311 IPC has been rejected.

(2.) Heard learned counsel for the parties.

(3.) It is the contention of learned counsel for the applicant that on the first information report of the applicant, the accused-persons are being tried in the trial for the offences mentioned hereinabove. During the course of trial, applications have been moved from the side of the respondents-accused persons, whereby an adjournment was sought by the respondents-accused persons on the ground that there was possibility of compromise between the parties. These applications are part of the record as annexure-1 collectively.