ANUS Vs. SENIOR SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioners have sought quashing of F.I.R. No. 0352 of 2022, under Ss. 147, 148, 323, 504 I.P.C., Sec. 3 (1) (D) and 3(1) (GH) of S.C./S.T. Act, registered at Police Station Kotwali, Civil Line, District Haridwar.

(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. 3 and respondent no. 3 (complainant).