SUKHVINDER SINGH @ GOLDI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) OFFENCE complained of against the applicants is under Section 387 IPC, relating to police station, Sitarganj, District Udham Singh Nagar.

(2.) COMPOUNDING application, being CRMA no. 680 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. 2 Ranjeet Singh alias Rana and Govind Kumar Goyal (complainant / respondent no. 2).

(3.) COMPLAINANT -respondent no. 2 Govind Kumar Goyal is present in person before the Court, duly identified by his counsel Ms. Indu Sharma. He stated that he is no more interested in prosecuting the applicants, in as much as the dispute between the parties has been resolved amicably. Complainant also stated that he may be permitted to compound the offence alleged against the applicants. Accused -applicant Ranjeet Singh alias Rana is also present in person before the Court, duly identified by his counsel Mr. Deepak Sharma, who also affirm what is stated by the complainant in the open Court.