KAMAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioner has sought quashing of F.I.R. No. 155 of 2022, under Sec. 380 and 411 of I.P.C., registered at Police Station Lalkuan, District Nainital.

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