WPCRL/1313/2022
2022 Latest Caselaw 2764 UK

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                                 WPCRL No. 1313 of 2022
                                 Shri Sanjaya Kumar Mishra, J.

Shri Gaurav Singh, learned counsel for the petitioner.

Shri Dinesh Chauhan, learned Brief Holder for the State.

Shri Subodh Pharswan, learned counsel for the respondent no. 3.

This writ petition has been filed by the petitioner - Shri Karan Lakra for quashing of the FIR No. 0664 of 2021 dated 14.12.2021 under Section 420, 406, 504, 506 IPC, registered at Police Station - Patel Nagar, District Dehradun.

Learned counsel for the petitioner would submit that present FIR has been lodged against two persons namely - the present petitioner and Shri Anshul Arora and in the meantime, Anshul Arora died, so he has moved the application for compounding only on behalf of petitioner - Shri Karan Lakra.

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. 1 of 2022 are allowed. FIR No. 0664 of 2021 dated 14.12.2021 under Section 420, 406, 504, 506 IPC, registered at Police Station - Patel Nagar, District Dehradun against the petitioner is hereby quashed.

(Sanjaya Kumar Mishra, J.) 31.08.2022 SKS