BALWAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Counter affidavit filed by the State is taken on record. Miscellaneous Application (IA/2/2024) made therefor, is allowed.

(3.) By means of the present C482 application, the applicant has challenged the entire proceedings of Sessions Trial No.91 of 2021 State Vs. Monu @ Mundi and Others, pending in the Court of learned Additional Sessions Judge, Haldwani, District Nainital, for the offences punishable under Ss. 307, 120-B, 420 of IPC, on the basis of compromise arrived at between the parties outside the Court qua the applicant.