RAVINDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ application has been filed for quashing of the FIR dtd. 24/6/2021, numbered as FIR No. 239 of 2021, for the offences punishable under Ss. 420, 406 and 120-B of the Indian Penal Code.

(2.) A compounding application being IA No. 1 of 2022 has been filed for disposing of the case on the basis of compromise arrived at between the parties to quash the FIR dtd. 24/6/2021, as the parties have settled their disputes amicably. Both the parties are present in person and submitted their identity proof, namely, Aadhar Card and the parties are duly identified by their respective counsel. This Court is satisfied with their identification.

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