YUSUF Vs. STATE OF UTTARAKHAND AND ANOTHER

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.228 of 2016, under Sections 332, 353, 427, 506 IPC, Police Station Ramnagar, District Nainital lodged against them by the respondent no. 2 / informant.

(2.) A Compounding Application has been filed before this Court to show that the parties have settled their disputes amicably. Petitioner Yusuf and informantrespondent no. 2 Naresh Kumar are present in person before this Court duly identified by their respective counsel. Informant-Naresh Kumar submitted before this Court that he does not wish to prosecute the petitioner, inasmuch as a compromise has taken place between them. He prayed that he may be permitted to compound the offences against the petitioner, the criminal writ petition under Article 226 of the Constitution of India be allowed and the impugned FIR be quashed. Attention of this Court is also drawn towards the order dated 29.08.2016, passed in Criminal Writ Petition no. 1124 of 2016, titled as Gulam Mustafa and two others vs State of Uttarakhand and another, which was decided by this Court on the basis of compromise entered into between the parties qua petitioners Gulam Mustafa, Kahiroonisha and Gulam Sadique and the impugned FIR lodged against them under Sections 332, 353, 427, 506 was quashed. Present petitioner Yusuf was also named as an accused in the said FIR.

(3.) Present criminal writ petition is also being decided on the basis of compromise entered into between the present petitioner Yusuf and informant-respondent no. 2 Naresh Kumar, in the same vein.