SHIV KUMAR SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present C528 application, the applicant has put to challenge the Charge Sheet dtd. 20/4/2015 pursuant to the FIR No.01 of 2015 dtd. 6/1/2015, cognizance/summoning order dtd. 19/5/2015, passed in Criminal Case No.1735 of 2015 State Vs. Shiv Kumar Sharma, under Ss. 323, 504 and 506 IPC, pending in the Court of learned Third Additional Civil Judge (Jr. Div.), Dehradun, as well as the entire proceedings of aforementioned criminal case.

(2.) Along with the present C528 application, a joint compounding application (IA/1/2025) is filed duly supported by separate affidavits by applicant and respondent No.2.

(3.) In the compounding application, it has been stated by the parties that now both the parties have settled their dispute amicably and the respondent No.2 does not want to pursue with the case anymore.