NARENDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present writ petition, under Article 226 of the Constitution has been filed by the petitioner to quash the FIR dated 04.01.2019 registered as FIR No. 004 of 2019, under Sections 147, 307, 504 and 506 IPC at Police Station Ranipur District Haridwar

(2.) Xxx

(3.) The above numbered compounding application has been filed on behalf of the parties with a prayer that the parties have buried their differences and have settled their dispute amicably. The compromise is on the record, duly notarized by the Notary (photocopy enclosed), wherein it has clearly mentioned that opposite party no. 3-Vipin Kumar, party no. 4 Ravindra and party no. 5 Sonu @ Hartik do not want to prosecute the petitioner and the dispute has been amicably settled between them.