WASI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ application has been filed for quashing of the FIR No. 332 of 2022, for the offences punishable under Ss. 307, 323, 504 of the Indian Penal Code, Police Station Transit Camp Rudrapur, District Udham Singh Nagar.

(2.) A compounding application being IA No. 2 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. 29/8/2022, as the parties have settled their disputes amicably. Both the parties are present in person and submitted their identity proofs, namely, Aadhar Cards and the parties are duly identified by their respective counsel. This Court is satisfied with their identifications. Learned counsel for the parties submit that the matter has been settled between the parties.

(3.) It is a case of no injury.