KAPIL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This petition is filed seeking to quash the FIR dated 13.10.2020 bearing FIR No.530 of 2020 lodged at P.S. Haldwani, District Nainital, under Section 420 IPC, so far as it relates to the petitioner.

(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 opposed the compounding application.