DEEPAK MITTAL 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 / Case Crime No.106 of 2020 dated 11.07.2020, under Sections 420 and 406 of IPC, registered at P.S. Dalanwala, District Dehradun.

(2.) The parties have filed the abovenumbered 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.