WPCRL/1706/2022
2023 Latest Caselaw 103 UK

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      Date                                        COURT'S OR JUDGES'S ORDERS
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                                 WPCRL No. 1706 of 2022
                                 Shri Sanjaya Kumar Mishra, J.

Shri Mani Kumar, learned counsel for the petitioners.

Ms. Manisha Rana, learned AGA for the State.

Shri Kishore Rai, learned counsel for the respondent no. 3.

Petitioners and respondent no. 3 are present, in person, before this Court. They are duly identified by their respective counsel.

I have also inspected Aadhar Cards of the parties. Xerox Copies of Adhar Cards duly signed by the parties and counter signed by their respective counsel are taken on record.

Learned counsel for the parties submits that there is monetary dispute between the petitioners and respondent no. 3, which has now been settled and respondent no. 3 does not want to prosecute the petitioner.

Having heard learned counsel for the parties, I am of the opinion that this case does not fall under the 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, writ petition and compounding application no. 2 of 2023 are allowed. FIR No. 175 of 2022 under Sections 420, 406, 506 IPC, registered at Police Station - Pant Nagar, District - Udham Singh Nagar against the petitioners only is hereby quashed.

(Sanjaya Kumar Mishra, J.) 07.01.2023 (Grant urgent certified copy of this order, as per Rules) SKS