WPCRL/518/2021
2021 Latest Caselaw 1001 UK

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                                  WPCRL No. 518 of 2021

                                  Hon'ble N.S.Dhanik, J.

Mr. Mohd. Umar, Advocate for the petitioners.

Ms. Meena Bisht, Brief Holder for the State.

Mr. Alauddin, Advocate for the respondent nos. 3 to 7.

Respondent no. 3 has lodged an FIR No. 0365 of 2020, dated 26.10.2020, with PS Jaspur, District Udham Singh Nagar for the offences under Sections 147, 323, 504 and 506 IPC against the petitioners.

Now, parties have filed a joint

of 2021 stating therein that they have entered into compromise and amicably settled their disputes and now the complainants/respondent nos. 3 to 7 do not have any grievance with the petitioners. In support of the compounding application, affidavits have been filed by the petitioners, and by the private respondents (respondent no. 3 to 7). All the petitioners as well as the private respondents, duly identified by their respective Counsels, are present in person before the Court and they ratified the above facts. Application bears the signatures/thumb impressions of the petitioners and respondents. It has been further stated by the parties that now they have amicably settled their disputes. Therefore, learned Counsel for the parties have submitted that the impugned FIR be quashed in terms of the compromise.

Learned State Counsel has no objection to the compounding application.

Reliance is placed upon the judgments of the Hon'ble Apex Court in B.S. Joshi, (2003) 4 SCC 675; Nikhil Merchant, (2008) 9 SCC 677; and Manoj Sharma, (2008) 16 SCC.

Considering the facts and circumstances of the case and in view of the legal proposition propounded by the Hon'ble Apex Court, the compounding application is allowed. Compromise arrived at between the parties is accepted. Impugned FIR No. 0365 of 2020 registered against the petitioners with PS Jaspur, District Udham Singh Nagar, under Sections 147, 323, 504 and 506 IPC is quashed qua the petitioners in terms of the compromise arrived at between the parties.

Writ petition stands disposed of accordingly.

Pending applications also stand disposed of.

(N.S.Dhanik, J.) 18.03.2021

Kaushal