PAWAN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) OFFENCES complained of against the petitioners are under Sections 386, 342, 393, 504, 506 IPC and Section 7 Criminal Law (Amendment) 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 Virendra Singh is present in person before the Court, duly identified by his counsel Mr. Vinay Kumar. 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 -petitioners, namely, Pawan kumar and Shekhar Chandra are also present in person before the Court, duly identified by their counsel Mr. Niranjan Bhatt, who also affirm what is stated by the complainant in the open Court.