VIRESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.H. Hazarika, learned counsel for the appellant as well as Mr. P. Nongbri, learned counsel for the respondent.

(2.) The brief fact of the appellant's case in a nutshell is that:

(3.) During the proceeding, both the appellant and the respondent came to an amicable settlement and appeared before the Court praying to dispose of the matter as per their amicable settlement. Accordingly, the Judge, District Council Court, Khasi Hills, Shillong was directed to record the statement of the appellant and the respondent by himself or by any other Magistrate.