RANJEET RANDHAWA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner seeks quashing of the FIR No.119 of 2023, dtd. 5/5/2023, under Sec. 406 IPC, Police Station Mukhani, Haldwani, District Nainital, on the basis of amicable settlement between the parties. A joint 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 has taken the vehicle of the informant, who is the respondent no.4, in lieu of some loan amount that is payable by the informant to the petitioner.