ROHIT KUMAR 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. 374 of 2021 dtd. 1/8/2021, under Ss. 120-B, 420, 467, 468, 471 of IPC, registered at Police Station Patel Nagar, District-Dehradun.

(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 counsel and the informant-Vipul Jain fairly submitted that it was purely a private dispute for purchasing the land; he has received entire money from the accused; a compromise has taken place between the parties and he does not want to pursue the matter.

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