DEVENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) By means of this writ petition, petitioner has sought quashing of F.I.R. No. 282 of 2021, registered under Ss. 427 and 506 of I.P.C. at Police Station Gadarpur, District Udham Singh Nagar.

(3.) A compounding application, jointly signed by counsel for respondent no. 4 and counsel for the petitioner has been filed duly supported by affidavits of petitioner and respondent no. 4 (complainant).