PRAMOD KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India, whereby petitioner has put to challenge FIR No.0506 of 2022, dtd. 26/11/2022, under Sec. 420 of IPC registered with Police Station Ramnagar, District Nainital, on the ground that parties have entered into an amicable settlement and they want to put this matter to rest.

(2.) For the said purpose, a joint compounding application has been moved by the parties supported by their respective affidavits, in which it has been narrated by both the parties that they have settled their dispute and do not want to proceed with the instant criminal proceedings.

(3.) Parties are present before this Court, duly identified by their respective Advocates. On interaction with both the parties, they stated that they have settled all their disputes amicably and do not want to proceed with the aforesaid investigation pursuant to the impugned F.I.R.