WPCRL/116/2022
2022 Latest Caselaw 2701 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                        COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 WPCRL No. 116 of 2022
                                 Shri Sanjaya Kumar Mishra, J.

Shri Parikshit Saini, learned counsel for the petitioners.

Shri Dinesh Chauhan, learned Brief Holder for the State.

Shri Vikas Bahuguna, learned counsel for the respondent no. 3.

This writ petition has been filed by the petitioners for quashing of the FIR No. 73 of 2021 dated 02.09.2021 under Section 420, 467, 468, 471 IPC registered at Police Station - Muni Ki Reti, District Tehri Garhwal.

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. 3 of 2022 are allowed. FIR No. FIR No. 73 of 2021 dated 02.09.2021 under Section 420, 467, 468, 471 IPC registered at Police Station - Muni Ki Reti, District Tehri Garhwal against the petitioners is hereby quashed.

(Sanjaya Kumar Mishra, J.) 27.08.2022 SKS