RAJKISHORE Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners seek quashing of FIR/Case Crime No. 352 of 2023, under Ss. 307, 323, 341, 504 and 506 IPC, Police Station Ranipur, District Haridwar, on the basis of amicable settlement between the parties.

(2.) A Joint Compounding Application No. 1 of 2023 has been filed by petitioners and the respondent no.3 and 4 along with the affidavits

(3.) The matter was taken up on 4/9/2022, when learned counsel for the petitioner gave a statement that offence under Sec. 307 IPC has been deleted and now the investigation is not pending against the petitioners under Sec. 307 IPC.