DIWAN SINGH; CHAMAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE both the criminal writ petitions arise out of the same first information report lodged by respondent no.3 and compounding applications have been filed in both of them, therefore, both the writ petitions are being disposed of finally in terms of compromise for the sake of brevity and convenience.

(2.) THE writ petitioners, by means of present Writ Petitions, seek to quash the impugned FIR dated 03.03.2015 being case crime no. 01 of 2015, under Sections 193, 209, 420, 467, 468, 471 and 120B of IPC, lodged by respondent no. 3, at Police Station Purola, District Uttarkashi.

(3.) A first information report was lodged by respondent no. 3 against the writ petitioners for the offences punishable under Sections 193, 209, 420, 467, 468, 471 and 120B of IPC. Compounding applications being CRMA No. 4073 of 2015 and CRMA 4075 of 2015 have been filed by the parties to indicate that they have buried their differences and have settled their disputes amicably. Joint compromise applications have been filed by them along with affidavits of Chaman Singh and Diwan Singh (petitioners) and Smt. Baso Devi (respondent no. 3). Smt. Baso Devi (respondent no. 3) is present in person before this Court, duly identified by her counsel Mr. V.P.Bahuguna, Advocate. Petitioners are also present in person, duly identified by their counsel Mr. Vikas Bahuguna, Advocate. Respondent no. 3 Smt. Baso Devi says that she has no grievance left against the writ petitioners and she is no more interested in prosecuting the petitioners, in as much as, the dispute has been settled amicably between the parties with the intervention of some elderly persons of the society. In other words, Smt. Baso Devi (the person aggrieved) has exonerated the present petitioners.