Kulwant Singh And Others ... vs State Of Uttarakhand And Others
2023 Latest Caselaw 3207 UK

IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
       Criminal Writ Petition No. 708 of 2023
                         With
         Compounding Application IA No.2 of 2023

Kulwant Singh and Others                    ......Petitioners

                             Vs.

State of Uttarakhand and Others           ..... Respondents


Mr. S.K. Mandal, Advocate for the petitioners.
Mr. M.A. Khan, A.G.A. with Mr. Vipul Painuly, Brief Holder for
the State.
Mr. Shivam Rana, Advocate for the respondent no.5.

                        JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The petitioners Kulwant Singh, Satvinder

Singh and Talvinder Singh have challenged FIR No.118

of 2023, under Sections 147, 148, 427, 504 and 506

IPC, Police Station Khatima, District- Udham Singh

Nagar. During the course of hearing, a compounding

application has been filed along with the affidavits.

2. Heard learned counsel for the parties and

perused the record.

3. According to the FIR, on 15.02.2023, the

petitioners destroyed the crops of the informant, the

respondent no.5; abused and threatened him to life.

They also opened fire in the air.

4. Learned counsel for the parties would

submit that the parties have settled the dispute

amicably; they are the residents of the same village.

5. The petitioners are present before the

Court. The respondent no.3 joined the proceedings

through video conferencing. They are identified by

their respective counsel. They have accepted the

compromise.

6. Having considered all the attending

factors, this Court is of the view that it is a case, which

may be decided on the basis of amicable settlement

between the parties. Accordingly, the petition deserves

to be allowed.

7. Accordingly, the petition is allowed. The

FIR No.118 of 2023, under Sections 147, 148, 427,

504 and 506 IPC, Police Station Khatima, District-

Udham Singh Nagar, is hereby quashed.

8. Compounding Application No. 02 of 2023

stands disposed of, accordingly.

(Ravindra Maithani, J.) 18.10.2023 Ravi Bisht