SHYAM LAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE petitioners, by means of present criminal writ petition, moved under Article 226 of the Constitution of India, seek a writ in the nature of certiorari quashing the impugned FIR, registered as case crime no. 46 of 2015, under Sections 147, 148, 149, 323, 325, 504, 506, 452 IPC, relating to police station, Bhagwanpur, District Haridwar.

(2.) HEARD learned counsel for the petitioners and respondent nos. 1 and 2.

(3.) ANNEXURE -3 has been filed to show that the parties agreed to settle their dispute amicably in relation to an incident which took place on 26.09.2013. The husband of respondent no. 3 is signatory to the said compromise deed. It is a case in which the members of both the sides sustained injuries. Those injury reports have also been brought on record (Annexure nos. 1 and 2 to the writ petition). Present incident also allegedly took place on 26.09.2013. In other words, this is the same incident in respect of which the parties have already settled their dispute amicably.