HEERA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, filed under Article 226 of the Constitution of India, petitioners seek to quash the impugned FIR No.0311 of 2020, registered under Ss. 147, 148, 323 and 506 IPC at P.S. Nanakmatta District - Udham Singh 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. The parties are present before the Court today being duly identified by their respective and he does not want to pursue the matter against the present petitioners.

(3.) Learned counsel for the State opposes the compounding application.