SHRAVAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present writ petition, moved under Article 226 of the Constitution of India, petitioner seeks to quash the FIR dated 23.09.2020 being FIR No.0423 of 2020, under Sections 147, 148, 149, 323, 452, 504 and 506 IPC of the IPC, registered at P.S. Bazpur, District U.S. Nagar.

(2.) The parties have filed the above-numbered compounding application to show that the parties have buried their differences and have settled their disputes amicably.

(3.) It is contended by learned counsel for the petitioner that Sections 147, 148, 149 and 452 IPC are non-compoundable offences while Sections 323, 504 and 506 IPC are the compoundable offences.