WPCRL/1588/2022
2022 Latest Caselaw 2623 UK

SL.             Office Notes,
No.   Date   reports, orders or                COURT'S OR JUDGE'S ORDERS
              proceedings or
               directions and
             Registrar's order
              with Signatures
                                  IA No. 1 of 2022
                                  In
                                  WPCRL No. 1588 of 2022
                                  Shri Sanjaya Kumar Mishra, J.

Mr. Rajveer Pathak, learned counsel for the petitioners.

Mr. Sachin Panwar, learned Brief Holder for the State of Uttarakhand.

Mr. B.S. Koranga, learned counsel for the respondent no. 3.

The petitioners - Rahul Chand and Rajendra Singh are present, who are accused in this case and respondent nos. 3 - Satish Joshi is also present today.

This writ petition has been filed by the petitioners for quashing the FIR dated 05.08.2022 being FIR No. 10 of 2022 registered under Sections 279, 427, 504 and 506 of I.P.C by the respondent no. 3 at P.S. Ranikhet, District - Almora.

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 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, the writ petition and compounding application no. 1 of 2022 are allowed. The FIR dated 05.08.2022 being FIR No. 10 of 2022 registered under Sections 279, 427, 504 and 506 of I.P.C by the respondent no. 3 at P.S. Ranikhet, District - Almora against the petitioners is hereby quashed.

Compounding Application (IA No. 1 of 2022) stands disposed of.

(S.K. Mishra, J.) 24.08.2022 (Grant urgent certified copy of this order as per Rules) A/-