VAJIR SINGH Vs. STATE OF UP

JUDGEMENT

(1.) THE petitioner, by means of present Criminal Writ Petition under Article 226 of the Constitution of India, seeks to quash the impugned F.I.R. No. 37/2014, under section 307 I.P.C., Police Station Dineshpur, District Udham Singh Nagar. An FIR was lodged by respondent No. 4 against the petitioner, who is in jail for the offence punishable under section 307 IPC.

(2.) A Compounding Application (CRMA No. 8041 of 2014) is filed by the parties before this Court to show that they have settled their disputes amicably. Smt. Veyant Kaur, Santosh and Satish Kumar have filed their affidavits in support of the compounding application. Whereas Santosh Kumar is the informant, who lodged the FIR against the petitioner, Satish Kumar (respondent No. 5 herein) is the victim. As per the affidavit of victim, he is not interested in prosecuting the petitioner any more. Learned Counsel for both the parties submitted that since the parties have settled their disputes amicably with the intervention of few elderly persons of their community, they (victim & informant) may be permitted to compound the offences against the petitioner and the criminal writ petition under Article 226 of the Constitution of India be allowed and the proceedings of the aforesaid FIR number be quashed.

(3.) THE Hon'ble Supreme Court in Gian Singh's case (supra) has observed as follows: - -