IBRAHIM Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) A charge-sheet has been filed against the applicants for the offences punishable under Sections 323, 354, 504 IPC.

(2.) A compounding application, being CLMA no. 1269 of 2016, is 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 accused-applicant as well as of complainant / respondent no. 2. It is stated by the complainant in her affidavit that the dispute has been settled amicably between the parties. It is also stated that she is no more interested in prosecuting the accused-applicant.

(3.) Complainant / respondent no. 2 Smt. Shaista Nasreen is present in person before the Court, duly identified by her counsel Mr. Anil Kumar, Advocate, who stated that she is no more interested in prosecuting the applicant. Applicant is also present in person before the Court, duly identified by his counsel Mr. D.N. Sharma, Advocate, who also affirms what was stated by the complainant in the open Court.