SONU Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioners pray for the following reliefs, among others:

(2.) Heard learned counsel for the petitioner, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the writ petition.

(3.) Learned counsel for the petitioner has placed an order dated 18.02.2017 passed by learned Sessions Judge, Haridwar to show that the parties have already settled their disputes amicably. The said fact has been mentioned in the bail order dated 18.02.2017. The entire amount has been paid to the complainant. Only, on the basis of this fact, the Court deems it proper to pass the following order.