ARUN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ application has been filed for quashing of the FIR No. 201 of 2022, for the offences punishable under Sec. 420 of the Indian Penal Code, Police Station Vikas Nagar, District Dehradun.

(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 with prayer to quash the FIR dtd. 31/5/2022, as the parties have settled their disputes amicably. The petitioner is in jail. Petitioner's wife and the complainant Sanjay Sharma and Ms. Sarika Sharma (victim) are present in person and submitted their identity proofs, namely, Aadhar Cards and they are duly identified by their respective counsel. The complainant Sanjay Sharma and the victim Sarika Sharma stated that they have compromised the case only because the petitioner has very small dependent children and they are facing difficulties in view of the criminal case pending against the petitioner. The complainant and the victim also submit that the money has been returned by the petitioner as he is in judicial custody. It is further stated that there is no criminal case pending against the petitioner. He is an offender only in the present matter.

(3.) I have perused the respective Adhar Cards of all the parties. I am satisfied that there is an amicable settlement between the parties.