C482/173/2021
2022 Latest Caselaw 3670 UK

                Office Notes,
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      Date                                        COURT'S OR JUDGES'S ORDERS
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                                  IA No. 2 of 2021
                                  In
                                  C482 No. 173 of 2021
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Gaurav Singh, Advocate, for the applicant.

Mr. Pratiroop Pande, A.G.A., for the State of Uttarakhand.

Ms. Nidhi Thapa, Advocate, holding brief of Mr. Pranav Singh, Advocate, for respondent No. 2.

The argument of the learned counsel for the applicant, in support of the Compounding Application is, that the offence under Section 384 of the IPC, would not be made out, until and unless, the act of extortion has been fully established.

In support of his contention, he makes reference to certain judgments, which he wants to rely.

Put up this C482 Application on 17th November, 2022.

(Sharad Kumar Sharma, J.) Dated 16.11.2022 Shiv