WPCRL/1297/2022
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                                 WPCRL No.1297 of 2022
                                 Shri Sanjaya Kumar Mishra, J.

Shri Sandeep Tiwari, learned counsel for the petitioner.

Shri Kuldeep Singh Rawal, learned AGA for the State.

Shri Abhishek Joshi, learned counsel for the respondent no. 3.

This writ petition has been filed by the petitioner for quashing the FIR No. 117 of 2021 under Section 420 IPC, registered at Police Station - Haldwani, District Nainital.

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 compounding application no. 1 of 2022 is allowed. FIR No. 117 of 2021 under Section 420 IPC, registered at Police Station - Haldwani, District Nainital against the petitioner is hereby quashed. Writ petition stands disposed of accordingly.

(Sanjaya Kumar Mishra, J.) 08.07.2022 SKS