WPCRL/1803/2022
2022 Latest Caselaw 3102 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. 1 of 2022
                                  In
                                  WPCRL No. 1803 of 2022
                                  Shri Sanjaya Kumar Mishra, J.

Ms. Meenu, learned counsel for the petitioners.

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

Mr. Mohit Kumar, learned counsel for the respondent nos. 3 & 4.

The petitioners - Somnath Singh, Priyanka Singh, Tara Devi, Anuj Kumar Singh and Pankaj Singh are present, who are accused in this case and respondent nos. 3 and 4 - Durga Rajput and Suman are also present respectively.

This writ petition has been filed by the petitioners for quashing the FIR dated 10.02.2022 being FIR No. 0012 of 2022 registered under Sections 504 and 506 of I.P.C by the respondent no. 3 at P.S. Tanakpur, District - Champawat.

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 Aadhar 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 writ petition and compounding application no. 1 of 2022 are allowed. The FIR dated 10.02.2022 being FIR No. 0012 of 2022 registered under Sections 504 and 506 of I.P.C by the respondent no. 3 at P.S. Tanakpur, District - Champawat against the petitioners is hereby quashed.

Compounding Application (IA No. 1 of 2022) stands disposed of.

(Sanjaya Kumar Mishra, J.) 23.09.2022 (Grant urgent certified copy of this order, as per Rules) A/-