KULWANT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to FIR No.170 of 2023, under Ss. 147, 420, 504 and 506 IPC, Police Station Khatima, District- Udham Singh Nagar. During the course of hearing, a compounding application has been filed along with the affidavits.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, the petitioner defrauded the respondent no.4, the informant, and got sale deed executed in his favour, and, subsequently, during mutation proceedings, when the informant objected to the mutation proceedings, she was threatened.