VANI 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 F.I.R. No. 0443 of 2019, under Section 406, 420, 504 and 506 of I.P.C. and 4/5 of Prize Chit Fund and Money Circulation Scheme (Banning) Act, 1978, registered at Police Station Kotwali Dehradun, District Dehradun.

(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).