ANKUL KUMAR Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) Charge sheet has been filed against the petitioner in respect of offences punishable under Sections 498A, 323, 504, 506 IPC.

(2.) A Joint Compounding application, being CRMA no. 1435 of 2018, has been filed by the parties to indicate that they have buried their differences and have settled their dispute amicably. Joint compromise/MOU (<IMG border=0 align=center src="http://www.indialawlibrary.com\images\26102018350.jpg">); has been filed along with affidavits of accused-petitioner as well as of the complainant- respondent no.

(3.) Accused-Petitioner Ankul Kumar is present in person before the Court, duly identified by his counsel Mr. Rajendra Singh Negi Advocate. Complainantrespondent no. 2 Smt. Neelam Pal is also present in person before the Court, duly identified by her counsel Mr. Arvind Kumar Sharma, Advocate.