KHALEEK AHMAD 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.0497 of 2020, under Sections 420, 467, 468, 471, 506 IPC, registered at P.S. Ramnagar, District Nainital.

(2.) The parties have filed the above-numbered compounding application to show that the parties have buried their differences and have settled their disputes amicably.

(3.) It is contended by learned counsel for the petitioner that except Sections 420 and 506 IPC, all other offences, concerning the present matter, are noncompoundable ones.