CHIRAG AGGARWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Writ Petition has been filed under Article 226 of the Constitution of India to issue a writ of certiorari to quash the impugned First Information Report No.105 of 2022, registered at Police Station Transit Camp, District Udham Singh Nagar for the offence under Ss. 323, 342, 504 and 386 of IPC.

(2.) Heard Mr. Vikas Kumar Guglani, the learned counsel for the petitioner, Mr. S.S. Adhikari, the learned Deputy Advocate General for the State and Mr. B.S. Koranga, the learned counsel for the respondent no.3.

(3.) The learned counsel for the petitioner submitted that a compounding application has been filed by the respondent no. 3/victim and the petitioner-accused through his father, a power of attorney holder.