ROHAN PRATAP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:-

(2.) A compounding application being CRMA No.14587 of 2019 has been filed jointly on behalf of the parties with a prayer to compound the offence, inasmuch as, the parties have buried their differences and have settled their dispute amicably and have entered into a compromise. Petitioner Rohan Pratap Singh and respondent no.4-Sneha Sagar as well as respondent no.5-Buddi Sagar have filed their separate affidavits alongwith the compounding application to affirm what is stated in the compounding application.

(3.) Petitioner is present in person before the Court, duly identified by his counsel Mr. S.K. Mandal. Complainant Buddi Sagar as well as victim Sneha Sagar is also present in person before the Court, duly identified by their counsel Mr. A.K. Yadav, Advocate.