DHIRENDRA SINGH CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, filed under Article 226 of the Constitution of India, petitioner seeks to quash the impugned FIR No. 0692 of 2021, under Ss. 323, 427, 504, 506 of IPC, registered at Police Station Ramnagar, 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. The parties are present before the Court today being duly identified by their respective counsels.

(3.) It is contended by learned counsel for the writ petitioner that the offence punishable under Ss. 323, 427, 504, 506 of IPC 420 IPC are compoundable.