ANKIT PANWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A chargesheet has been filed against the applicants for the offences punishable under Sections 420, 406, 504, 506 IPC.

(2.) COMPOUNDING application, being CRMA no. 488 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 applicant no. 1 Ankit Panwar and Arvind Saxena, Advocate (complainant / respondent no. 2).

(3.) COMPLAINANT Arvind Saxena is present in person before the Court, duly identified by his counsel Mr. Abhishek Verma. He stated that he is no more interested in prosecuting the applicants, in as much as the dispute between the parties is resolved amicably with the intervention of a few respectable persons of the society. Complainant -respondent no. 2 also stated that he 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 Ms. Lata Negi, who also affirm what is stated by the complainant in the open Court.