WPCRL/1680/2021
2022 Latest Caselaw 3536 UK

Citation : 2022 Latest Caselaw 3536 UK
Judgement Date : 7 November, 2022

Uttarakhand High Court

WPCRL/1680/2021 on 7 November, 2022

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                    COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 IA No. 03 of 2022
                                 In
                                 WPCRL No. 1680 of 2021
                                 Hon'ble S.K. Mishra, J.

Mr. Ajay Joshi, learned counsel for the petitioners.

Mr. J.S. Virk, learned Deputy Advocate General for the State.

Ms. Priyanka Agarwal, learned counsel for the respondent no 3/complainant.

Petitioners - are present, who are accused in this case and complainant is also present This writ petition has been filed by the petitioners for quashing the FIR dated 23.08.2021 being FIR No. 190 of 2021 registered under Sections 420, 467, 468, 471 and 120-B of I.P.C. at Police Station Dalanwala, District-Dehradun.

Parties are present, in person, before this Court and they are duly identified by their respective counsel. Xerox copies of their Aadhar Cards are taken on record.

These offences are not heinous. This case does not fall under category of cases excepted by the Hon'ble Supreme Court in the two judgments i.e. Gian Singh vs. State of Punjab (2012) 10 SCC 303 and State of Madhya Pradesh vs. 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 this case.

Accordingly, the writ petition and compounding application no. 03 of 2022 are allowed. The FIR dated 23.08.2021 being FIR No. 190 of 2021 registered under Sections 420, 467, 468, 471 and 120-B of I.P.C. at Police Station DAlanwala, District-Dehradun is hereby quashed qua the petitioners.

Pending application stands disposed of.

(S.K. Mishra, J.) 07.11.2022 (Grant certified copies as per Rules.)

Nahid