AZAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioners have sought quashing of Case Crime No. 339 of 2019, under Sections 147, 148, 354, 452, 504 and 506 of I.P.C. and Section 3/10 of SC/ST Act, registered at Police Station Jaspur, District Udham Singh Nagar.

(3.) A compounding application, jointly signed by counsel for the complainant (respondent No. 3) and counsel for the petitioners has been filed duly supported by affidavits of petitioner No. 1 - Azam, respondent No. 1 - Ms. Urmila Devi (complainant), Ms. Saloni Devi (injured) and Ms. Umesh Devi (injured).