BALJEET 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. 284 of 2022, under Ss. 323, 354, 504 and 506 I.P.C., registered at Police Station Bazpur, District Udham Singh Nagar.

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