WPCRL/1555/2022
2022 Latest Caselaw 2547 UK

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                                 WPCRL No. 1555 of 2022
                                 Shri Sanjaya Kumar Mishra, J.

Shri Gopal K. Verma, learned counsel for the petitioner.

Shri G.S. Sandhu, learned Government Advocate assisted by Shri Kuldeep Rawal, learned AGA for the State.

Shri Kailash Chandra, learned counsel for the respondent no. 3.

This writ petition has been filed by the petitioner for quashing of the FIR No. 0220 of 2021 dated 28.09.2021 under Section 504, 506 IPC, registered at Police Station - Jaspur, District Udham Singh Nagar.

Parties are present, in person, before this Court and they are duly identified by their respective counsel.

I have also inspected their Aadhar Cards. Xerox Copies of Adhar Cards duly signed by the parties and counter signed by their respective counsel are taken on record.

This case does not fall under the category of cases excepted by the Hon'ble Supreme Court in the two judgments i.e. Gian Singh v. State of Punjab (2012) 10 SCC 303 and State of Madhya Pradesh v. Laxmi Narayan (2019) 5 SCC 688 for compromise, therefore, there is no impediment in allowing the compromise application.

Since the parties have entered into compromise, no useful purpose would be served to continue with the investigation and direct for the trial of the case.

Accordingly, writ petition and compounding application no. 2 of 2022 are allowed. FIR No. 0220 of 2021 dated 28.09.2021 under Section 504, 506 IPC, registered at Police Station - Jaspur, District Udham Singh Nagar against the petitioner is hereby quashed.

(Sanjaya Kumar Mishra, J.) 18.08.2022 SKS