VIRENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) OFFENCES complained of against the petitioner are under Sections 504, 506 IPC and Section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, relating to police station, Kotwali Ramnagar, District Nainital.

(2.) AFFIDAVITS have been filed by the parties to indicate that they have buried their differences and have settled their dispute amicably.

(3.) COMPLAINANT -respondent no. 3 Pawan Kumar is present in person before the Court, duly identified by his counsel Mr. Niranjan Bhatt. He stated that he is no more interested in prosecuting the petitioners, in as much as the dispute between the parties has been resolved amicably. Complainant also stated that he may be permitted to compound the offences alleged against the petitioners. Accused -petitioner Virendra Singh is also present in person before the Court, duly identified by his counsel Mr. Vinay Kumar, who also affirm what is stated by the complainant in the open Court.