SHAHBAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioner has sought quashing of Case Crime No. 300 of 2019, under Sections 420 and 506 of I.P.C., registered at Police Station Bhagwanpur, District Haridwar.

(3.) A compounding application, jointly signed by counsel for the complainant (respondent No. 3) and counsel for the petitioner has been filed duly supported by affidavits of petitioner and respondent No. 3 (complainant).