PINKY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ application has been filed for quashing of the FIR No. 0426 of 2022, for the offences punishable under Ss. 420, 508 and 34 of the Indian Penal Code, Police Station Bagwanpur, District Haridwar.

(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. 21/5/2022, 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.) I have perused the respective Adhar Cards of all the parties. I am satisfied that there is an amicable settlement between the parties.