AMIT SINGH RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This petition has been filed by the petitioner for quashing the F.I.R. registered as FIR No. 0323 of 2019, under Section 279 and 337 of IPC, Police Station Kotdwar, District Pauri Garhwal on the ground that, the dispute has been amicably settled between the parties and the offence has been compounded. Along with this writ petition, joint compounding application has also been filed by the parties. In support of compounding application, affidavits have been filed by Mr. Amit Singh Rawat (petitioner) and Mr. Yashpal Singh Bisht (respondent no.3/complainant). It is submitted by the learned counsel for the parties that the parties have entered into the compromise and the respondent no.3 does not want to pursue his case against the petitioner. It is prayed that the offences punishable under Section 279 and 337 of IPC, arising out of F.I.R. No. 0323 of 2019, registered at Police Station Kotdwar, District Pauri Garhwal, may be compounded and the F.I.R. may be quashed.

(2.) Petitioner and respondent no.3 (complainant) are present in the Court today and they are duly identified by their respective counsel. Petitioner and respondent no.3 (complainant) categorically stated that the dispute has been settled between them and there is no grievance remained between them and they are ready to compound the offences.

(3.) Learned counsel for the respondent no.3 submitted that dispute between the parties have now been settled amicably and they are left with no grudges and, now, they want to live peacefully in future.