KHUSHWANT SINGH 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.142 of 2020 under Section 420 of the IPC, registered at P.S. Rudrapur, District U.S. Nagar.

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

(3.) Learned counsel for the State formally opposed the compounding application.