RAJENDRA SINGH NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present writ petition filed under Article 226 of the Constitution of India, petitioners seek to quash the impugned FIR No.0550 of 2021, U/s 147, 148, 149, 323, 452, 504, 506 of IPC, registered at P.S. Haldwani, District Nainital.

(2.) The parties have filed the above-numbered compounding application to show that they have buried their differences and have settled their disputes amicably.

(3.) Learned counsel for the State opposed the compounding application.