DEEPAK JAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioner has sought quashing of F.I.R. No. 0221 of 2022, under Sec. 354, 354 (ka), 354 (gha) and 506 of I.P.C., registered at Police Station Bahadarabad, District Haridwar.

(3.) A compounding application, jointly signed by counsel for respondent no. 3 and counsel for the petitioner has been filed duly supported by affidavit of wife of petitioner and respondent no. 3 (complainant).