AMAN KUMAR GOEL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, filed under Article 226 of the Constitution of India, petitioner seeks to quash the impugned FIR bearing No.28 of 2021 registered under Ss. 383, 465, 420, 504, 120-B IPC at P.S. Kotwali Jwalapur, District Haridwar.

(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 aggrieved Vaibhav Bansal and the petitioner-Aman Kumar Goel are present before the Court today being duly identified by their respective counsel. They are fairly submitted that the compromise has taken place between them; the aggrieved Vaibhav Bansal fairly submitted that an affidavit is also submitted by his wife, who is serving at present Hyderabad; they did not want to pursue the matter because simply it was purely a business dispute between them regarding sale and purchase of gold.

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