MANMEET SINGH 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. no.16 of 2014 under Sections 467, 468, 471 & 420 IPC, Police Station Kathgodam, District Nainital.

(2.) AN FIR was lodged by respondent no.3 -Paramjeet Singh against the petitioners.

(3.) A Compounding Application (CRMA No.2186 of 2014) is filed before this Court to show that the parties have settled their disputes amicably. Informant -respondent (Paramjeet Singh) is present in person, duly identified by his counsel Mr. S. C. Bhatt. The petitioners no.1 and 2 (Manmeet Singh and Harmeet Singh respectively) are also present in person before this Court, duly identified by their counsel Mr. S. S. Adhikari. Respondent no.3 submitted that he does not wish to prosecute the petitioners, in as much as, a compromise has taken place between them. He prayed that he 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 F.I.R. be quashed.