WPCRL/1548/2022
2022 Latest Caselaw 3285 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. 2 of 2022
                                  In
                                  WPCRL No. 1548 of 2022
                                  Hon'ble Sanjaya Kumar Mishra, J.

Mr. Vikas Anand, learned counsel for the petitioner.

Ms. Manisha Rana Singh, learned A.G.A. for the State of Uttarakhand.

Mr. B. S. Koranga, learned counsel for the complainant.

The petitioner - Rajeev Kumar Saxena is present, who is accused in this case and respondent no. 4/complainant - Kulvinder Singh is also present.

This writ petition has been filed by the petitioner for quashing the FIR dated 04.08.2022 being FIR No. 0191 of 2022 registered under Sections 419 and 420 of I.P.C by the respondent no. 4 at P.S. Nanakmatta, District - Udham Singh Nagar.

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

The learned Assistant Government Advocate for the State would submit that she has instruction that no other criminal case is pending against the petitioner.

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. 2 of 2022 are allowed. The FIR dated 04.08.2022 being FIR No. 0191 of 2022 registered under Sections 419 and 420 of I.P.C by the respondent no. 4 at P.S. Nanakmatta, District - Udham Singh Nagar against the petitioner is hereby quashed.

(Sanjaya Kumar Mishra, J.) 11.10.2022 (Grant urgent certified copy of this order, as per Rules) A/-