JAHID CHAUDHARY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioners have sought quashing of F.I.R. No. 0252 of 2022, registered under Ss. 147, 323 and 452 I.P.C., at Police Station Kashipur, District Udham Singh Nagar.

(3.) A compounding application, jointly signed by counsel for respondent no. 3 and counsel for the petitioners has been filed duly supported by affidavits of petitioner no. 1 and respondent no. 3 (complainant) as well as on behalf of injured persons.