INTAZAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE petitioners, by means of present Criminal Writ Petition under Article 226 of the Constitution of India, seek to quash the impugned F.I.R. registered as case crime no. 35 of 2014, under Sections 323, 324, 325, 504 IPC, Police Station Kotwali Manglaur, District Haridwar.

(2.) A Compounding Application (CRMA No. 4444 of 2014) is filed before this Court to show that the parties have settled their disputes amicably. Injured/victims, namely, Himanshu and Mayank are present in person, duly identified by their counsel Mr. Rajendra Singh. The petitioners are also present in person before this Court, duly identified by their counsel Mr. Pramod Tiwari. Injured/victims submitted that they do not wish to prosecute the petitioners, in as much as, a compromise has taken place between them. They prayed that they may be permitted to compound the offences against the petitioners and the criminal writ petition under Article 226 of the Constitution of India be allowed and the proceedings of the aforesaid case crime number be quashed.

(3.) SINCE the victims/injured have buried all their differences against the petitioners, therefore, they should be permitted to compound such offences against the petitioners in the interest of justice.