JAJVINDER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, petitioner has sought a writ in the nature of certiorari for quashing of F.I.R. No. 353 of 2019 under Sections 420 & 506 of I.P.C. lodged at Police Station-Kichha, District Udham Singh Nagar.

(2.) This is the second writ petition for quashing of impugned F.I.R.. Alongwith the writ petition a compounding application (CLMA 5756 of 2020) has been filed by the petitioner and respondent no.3 stating therein that petitioner and respondent no.3 have settled their dispute amicably. Earlier the petitioner filed criminal writ petition no. 1098 of 2020 alongwith compounding application no. CLMA 5198 of 2020 for the same relief. The first petition was dismissed as withdrawn with liberty to the petitioner to file the compounding application before the Magistrate concerned by this Court vide order dated 27.07.2020. Thereafter, the roaster changed and the jurisdiction of WPCRL was assigned to some another bench.

(3.) The coordinate bench passed the following order :