NASEEM AHEMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE petitioners, by means of present Criminal Writ Petition under Article 226 of the Constitution of India, seek to quash the impugned F.I.R. registered as case crime No. 468 of 2012 under Sections 419, 420, 467, 468 & 471 IPC, Police Station Jwalapur, District Haridwar. An FIR was lodged by respondent No. 3 -Manish Kumar against 3 accused persons on 11.12.2012 in Police Station Jwalapur, Haridwar under Sections 419, 420, 467, 468 & 471 IPC. During the course of investigation, 3 more names were added in the array of accused persons.

(2.) A Compounding Application (CRMA No. 11460 of 2013) is filed before this Court to show that the parties have settled their disputes amicably. Informant -respondent (Manish Kumar) is present in person, who is duly identified by his counsel Mr. Mohd. Allauddin. Some of the petitioners, namely, Naseem Ahemad, Dheer Singh, Vinay Kumar Sharma, Akash Kumar and Navneet Kumar are also present in person, who are duly identified by their counsel Mr. Manish Arora. Respondent No. 3 (informant) submitted that he does not wish to prosecute the petitioners, in as much as, a compromise has taken place between them. The respondent No. 3, therefore, prayed that the criminal writ petition under Article 226 of the Constitution of India be allowed and the FIR alongwith the proceedings of the aforesaid case crime number be quashed.

(3.) SINCE the informant/cheated person has buried all his differences against the petitioners, therefore, he should be permitted to compound such offences against the petitioners in the interest of justice. Compounding Application (CRMA No. 11460/2013) is allowed in the interest of justice. As a consequence thereof, criminal writ petition under Article 226 of the Constitution of India is allowed and the FIR alongwith the proceedings of case crime No. 468 of 2012 under Sections 419, 420, 467, 468 & 471 IPC, Police Station Jwalapur, District Haridwar are hereby quashed.