PARAMJEET KAUR & OTHERS 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. dated 20.05.2019, being F.I.R. No. 0173 of 2019, under Sections 420, 467, 468, 471 I.P.C., registered at Police Station Sitarganj, District Udham Singh Nagar.

(3.) A compounding application, jointly signed by counsel for respondent no. 4 and counsel for the petitioners has been filed duly supported by affidavits of petitioner no. 1 and respondent no. 4 (complainant).