NARESH 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 10.10.2020 being FIR No.285 of 2020, under Sections 420, 506 IPC, registered at P.S. Nanakmatta, District U.S. Nagar.

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

(3.) It is contended by learned counsel for the petitioner that the offences punishable under Sections 420 and 506 of IPC are compoundable offences.