HEMANT GIRI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners seek quashing of FIR No.28 of 2022, dtd. 15/12/2022, under Ss. 420 IPC, Police Station Berinag, District Pithoragarh on the basis of amicable settlement between the parties. A joint compounding application has also been filed supported by the affidavits.

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

(3.) According to the FIR, the petitioner induced the informant to give him money, so as to assure his seat in the army.