RESHMA AND THREE Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ application has been filed for quashing of the FIR dtd. 23/7/2022, registered as Case Crime No. 519 of 2022, for the offences punishable under Ss. 147, 148, 323, 504 and 506 of the Indian Penal, Police Station Kotwali Roorkee, District Haridwar.

(2.) A compounding application being IA No. 1 of 2022 has been filed by the parties for disposing of the case on the basis of compromise arrived at between the parties to quash the FIR dtd. 23/7/2022, as the parties have settled their disputes amicably. Both the parties are present in person and submitted their identity proofs, namely, Aadhar Card and the parties are duly identified by their respective counsel. This Court is satisfied with their identification. Learned counsel for the parties submit that the matter has been settled between the parties.

(3.) I have perused the respective Adhar Cards of all the parties. Parties are duly identified by their respective counsel. I am satisfied that there is an amicable settlement between the parties.