MAHESH PATEL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A charge -sheet has been filed against the applicant for the offences punishable under Sections 323, 342 IPC.

(2.) A compounding application, being CLMA no. 631 of 2015, is filed by the parties to indicate that they have buried their differences and have settled their dispute amicably. Said application is supported by a compromise entered into between the parties. It is stated by the parties in said compromise that the dispute between them has been settled amicably with the intervention of few respected persons of the village. It is also stated that the complainant / respondent no. 2 and her father (victim) are no more interested in prosecuting the accused -applicant. Affidavits of applicant Mahesh Patel and complainant / respondent no. 2 Km. Sapna Sharma are also annexed with the application under Section 482 of Cr.P.C.

(3.) COMPLAINANT / respondent no. 2 Km. Sapna Sharma is present in person alongwith her father Umresh Sharma (victim) before the Court, duly identified by their counsel Mr. Prakash Petshali, who stated that she alongwith her father is no more interested in prosecuting the applicants. Applicant is also present in person before the Court, duly identified by his counsel Mr. Tumul K. Nailway, who also affirmed what was stated by the complainant in the Court.