SANTOKH SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A charge -sheet has been filed against the applicants for the offences punishable under Sections 452, 324, 307, 506 of IPC.

(2.) COMPOUNDING application, being CLMA no. 282 of 2015, has been filed by the parties to indicate that they have buried their differences and have settled their dispute amicably. Said application is supported by the affidavits of the applicants, namely, Santokh Singh, Harbhajan Singh and Jagtar Singh and injured -complainant Kulvinder Singh and injured Rajendra Singh.

(3.) INJURED (s) -complainant are present in person before the Court, duly identified by their counsel Mr. J.S. Virk. Both of them stated that they are no more interested in prosecuting the applicants, in as much as the dispute between the parties has been resolved amicably. Injured(s) -complainant also stated that they may be permitted to compound the offences alleged against the applicants. Accused -applicants are also present in person before the Court, duly identified by their counsel Mr. Vipul Sharma, who also affirm what is stated by the injured(s) - complainant in the open Court.