WPCRL/1786/2022
2022 Latest Caselaw 3055 UK

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                                 WPCRL No. 1786 of 2022

                                 Hon'ble S.K. Mishra, J.

Mr. Tejinder Pal Singh, the learned counsel for the petitioners.

Mr. Dinesh Chauhan, the learned Brief Holder for the State.

Mr. Priyanshu Gairola, the learned counsel for the complainant.

Heard.

This is an application for quashing of the FIR dated 02.07.2022, registered as FIR No. 0500 of 2022 under Section 420 of the Penal Code at P.S. Gangnahar District Haridwar in terms of compromise arrived at between the parties.

Petitioners, namely, Preeti Kapur and Sanjeet Kapur and respondent no. 4 Amarpreet Kaur (complainant) are present in the Court, duly identified by their respective counsel. I have carefully examined their Aadhar Cards. Xerox copies thereof signed by the parties themselves and attested by their respective learned counsel are filed and kept on record.

It is submitted that now the dispute has been settled amicably between the parties. The offences are compoundable in nature, Moreover, the case does not fall under the 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 the case.

Accordingly, the writ petition is allowed in view of the compromise arrived at between the parties. The FIR dated 02.07.2022, registered as FIR No. 0500 of 2022 under Section 420 of the Penal Code at P.S. Gangnahar District Haridwar is hereby quashed.

Compounding application stands disposed of.

(S.K. Mishra, J.) 21.09.2022 (Grant certified copies as per Rules.)

PV