BALDEV SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner seeks quashing of the FIR No.126 of 2022, dtd. 29/3/2022, under Sec. 420 IPC, Police Station ITI, District- Udham Singh Nagar, 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 sold a property to the informant, the respondent no.3, but, subsequently, it was revealed that, in fact, the petitioner had already taken loan on the property.