KULBEER SINGH Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) Charge sheet has been filed against the applicant in respect of offences punishable under Sections 498A, 323, 504, 506 IPC and Section ¾ of the Dowry Prohibition Act.

(2.) Compounding application, being CRMA no. 1909 of 2017, 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 along with affidavits of accused-applicant as well as of the complainant- respondent no. 2.

(3.) Accused-Applicant Kulbeer Singh is present in person before the Court, duly identified by his counsel Mr. M.K. Ray, Advocate. Complainant-respondent no. 2 Smt. Charanjeet Kaur @ Charanjeet Dhillon is also present in person before the Court, duly identified by her counsel Mr. Dinesh Gahatori, Advocate.