LAWS(UTN)-2024-4-59

TAMEEN Vs. STATE OF UTTARAKHAND

Decided On April 26, 2024
Tameen Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Both C482 applications have been moved along with compounding applications, which are supported with the affidavits of applicants, respondents/ complainants and victims.

(2.) In C482 application no. 47 of 2024 complainant is Mustafa and in C482 application no. 49 of 2024 complainant is Farman Tyagi.

(3.) Applicants of both the C482 applications as well as respondents including complainants and victims are present in person before this Court and they are duly identified by their respective counsels.