JAGDISH SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Compounding application (IA/1/2024) has been moved on behalf of the parties which is defective. The defect pointed out by the Registry is to the effect that the application is not accompanied with the affidavit of applicant no.4-Ms. Tajinder Kaur. Learned counsel for the applicants submits that this defect cannot be cured as applicant no.4, at present, is residing in New Zealand. Hence, he prayed that the present compounding application may be dismissed as not pressed qua applicant no.4. Permission granted. Resultantly, the compounding application is dismissed as not pressed qua applicant no.4.

(3.) The Court has heard the parties on the compounding application qua applicant nos.1, 2 and 3 which has been filed seeking to compound the entire proceedings of Crl. Case No.515 of 2021 (FIR No.166 of 2021) relating to offences u/s 147, 323, 325, 504 IPC pending in the Court of learned Judicial Magistrate, Sitarganj, District U.S. Nagar.