JASPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioners have sought quashing of impugned F.I.R. No. 0094 of 2022 dtd. 30/3/2022, under Ss. 147, 149 and 323 I.P.C., registered at Police Station Kunda, District Udham Singh Nagar.

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