RAJENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A charge -sheet has been filed against the applicants for the offences punishable under Sections 307, 504, 506 of IPC.

(2.) COMPOUNDING application, being CLMA no. 283 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 Rajendra Singh (applicant no. 1 herein) and Harbhajan Singh (injured -complainant herein).

(3.) INJURED -complainant Harbhajan Singh is present in person before the Court, duly identified by his counsel Mr. Vipul 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. Injured -complainant also stated that he may be permitted to compound the offences alleged against the applicants. Accused -applicants, namely, Rajendra Singh and Kulvinder Singh are also present in person before the Court, duly identified by their counsel Mr. J.S. Virk, who also affirm what is stated by the injured -complainant in the open Court.