ANKUR SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioners have sought quashing of First Information Report being Case Crime No. 91 of 2019, dated 03.04.2019, under Sections 420, 467, 468 and 120B/34 IPC, registered at Police Station Imlikhera, District Haridwar.

(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 and respondent No. 3 (complainant).