JAG JEEVAN RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner seeks quashing of the FIR No.527 of 2023, dtd. 29/8/2023, under Ss. 420 and 506 IPC, Police Station Kotwali Roorkee, District Haridwar, 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 wanted to purchase a plot from the respondent no.3, the informant. He paid some amount. But, thereafter, he did not execute the sale deed, and, in fact, tried to grab the property by force; he also abused and threatened the informant.