SANJAY SINGH RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India, along with compounding application CLMA 13961 of 2019, is preferred to quash the FIR No.194 of 2019 u/s 352, 506 and 307 IPC lodged at P.S. Lalkuan, District Nainital, on the basis of compromise reached between the parties.

(2.) In the joint compounding application, duly supported by the affidavits of petitioner and respondent no.3, it has been stated that parties have amicably settled their dispute and the respondent no.3 does not want to prosecute the petitioner. Both the parties, being duly identified by their respective Counsel, are present before this Court today and it is admitted by them that they have entered into compromise. Compounding application bears the signatures/thumb impressions of the petitioner and that of respondent no.3.

(3.) Learned State Counsel, formally, opposed the compounding application.