JEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Upon hearing the learned counsels, the Court made the following Order. 1. Heard M.K.Ray, learned counsel for the writ applicants, Ms. Manisha Chauhan, learned Assistant Government Advocate for the State and Mr. Vinay Singh Chauhan, learned counsel for the respondent no.3.

(2.) In this writ application, the petitioners prayed for the following reliefs:

(3.) A compounding application being IA No. 2 of 2022 has been filed by the parties to quash the FIR dtd. 8/5/2022, as they have settled their disputes amicably. Both the parties are present in person and submitted identity proof, namely, Aadhar Card and the parties are duly identified by their respective counsel. This Court is satisfied with their identification.