SADANAND DEV SHARMA Vs. MORDHWAJ SHARMA

JUDGEMENT

(1.) Offences complained of against the applicant are under Sections 323, 328, 427 IPC.

(2.) Compounding application, being CRMA no. 1147 of 2016, has been filed by the parties to indicate that they have buried their differences and have settled their dispute amicably. Joint compromise has been filed alongwith affidavits of accused-applicant and the complainant-respondent.

(3.) Accused-Applicant Sadanand Dev Sharma is present in person before the Court, duly identified by his counsel Mr. D.N. Sharma, Advocate. Mordhwaj Sharma, complainant-respondent, is also present in person before the Court, duly identified by his counsel Mr. Anil Kumar, Advocate.