AISHA PARVEEN Vs. STATE OF UTTARAKHAND AND ORS

JUDGEMENT

(1.) Heard.

(2.) By means of this writ petition moved under Article 226 of Constitution of India, the petitioner has sought quashing of the First Information Report dated 03.08.2011, registered as crime no. 274 of 2011, relating to offences punishable under section 120B, 420, 406, 467, 468, 471 of I.P.C., police station Jwalapur, District Hardwar.

(3.) Learned counsel for the petitioner, and learned counsel for the complainant stated before this court that complainant has entered into compromise with the petitioner and her husband Faizan Ali. In terms of compromise the complainant has received bank drafts of Rs. 8 lakh to compensate India Bulls Housing Finance Ltd. for the loss suffered by them. The complainant identified by his counsel has verified said fact before this court.