SHASHANK RAJORA 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 F.I.R. No.481 of 2023 dtd. 27/6/2023, under Ss. 420, 467, 468, 471 and 120-B of IPC registered with Police Station Kotwali Jwalapur, District Haridwar, on the ground that parties have entered into an amicable settlement and they want to put this matter to rest.

(2.) A joint compounding application has been moved on behalf of the parties seeking to compound offences under the aforesaid Sec. .

(3.) Petitioner as well as respondent no.2 are present before this Court, through video conferencing, who are duly identified by their respective counsel.