ARYAN LAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant petition has been filed on behalf of Aryan Lal for quashing the FIR No.19 of 2022, under Sec. 380, 454, 411, 34 IPC, Police Station Haldwani, District Nainital. Petitioner is in jail in the instant case. The petition is filed on the basis of compounding of the offence between the parties.

(2.) According to the FIR, the petitioner had stolen a watch and some other articles from the room of the informant.

(3.) Heard learned counsel for the parties through video conferencing and perused the record.