OM PRAKASH SARNA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present writ petition, moved under Article 226 of the Constitution of India, petitioner seeks to quash the FIR No.54 of 2020 dated 19.03.2020 under Sections 420, 467, 468 & 471 of IPC, registered at P.S. Kelakhera, District Udham Singh Nagar.

(2.) The parties have filed a Compounding Application No.8332 of 2020 to show that the parties have buried their differences and have settled their disputes amicably.

(3.) It needs to be mentioned here that the informant/respondent no.3-Inder Singh has passed away during the pendency of litigation, and on his behalf, his wife Smt. Balbeer Kaur has filed her affidavit in support of the compounding application.