KULDEEP SINGH Vs. STATE OF UTTARAKHAND & ANR

JUDGEMENT

(1.) Urgency Application IA No.2376 of 2018 is allowed.

(2.) By way of present C482 application, applicants have sought the following reliefs:-

(3.) Briefly stated, facts of the case are that a dispute arose between applicant no.1 and one Buta Singh regarding the sale of property but subsequently the parties entered into compromise. In that matter, a charge sheet was filed against the applicants for the offences punishable u/s 420, 467, 468, 471, 406, 120- B of Penal Code and a criminal case no.3861 of 2016 State vs. Kuldeep Singh was registered in the court of Addl. Chief Judical Magistrate, Haldwani, which was however quashed by this Court in C482 petition on the basis of compromise arrived at between the parties.