VARUN DEVAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present writ petition, moved under Article 226 of the Constitution of India, petitioners seek to quash the FIR No.604 of 2020, under Sections 504 and 506 IPC, registered at P.S. Haldwani, 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 petitioners that offences punishable under Sections 504 and 506 IPC are compoundable offences.