RASHID ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, filed under Article 226 of the Constitution of India, petitioners seek to quash the impugned FIR No. 0017 of 2022 dtd. 6/1/2022, under Ss. 323, 504, 506 of IPC, registered at Police Station Kotwali Manglour, District-Haridwar.

(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 through V.C. being duly identified by their respective counsels.

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