KAUSHAL SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Writ Petition has been filed under Article 226 of the Constitution of India to quash the First Information Report No.311 of 2021, registered with Police Station Transit Camp, District Udham Singh Nagar for the offence under Sec. 307 of I.P.C.

(2.) Heard Mr. Tanuj Semwal, the learned counsel for the petitioner, Mr. Pratiroop Pandey, the learned A.G.A. for the State and Mr. Mohit Kumar, the learned counsel for the respondent nos.3 and 4.

(3.) The learned counsel for the petitioner and private respondents submitted that after lodging the First Information Report, the parties have arrived at an amicable settlement.