TEJPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present criminal writ petition has been filed with the following prayers:

(2.) A Compounding Application No. 2 of 2026 has been filed by the petitioners Tejpal, Rajesh Sharma and the respondent no.4 Vishal Phutela. The Compounding Application is duly supported by the affidavits of the petitioners and the respondent no.4. The petitioners and the respondent no.4 appeared before the Court in person and they have been identified by their respective counsels. In the affidavit, filed in support of the compounding application, the parties have made the following averments:-

(3.) Having heard learned counsel for the parties as well as the petitioners and the respondent no.4 and in view of the law laid down by the Hon'ble Apex Court in the case of Nikhil Merchant Vs. C.B.I., reported in 2008 (9) SCC 677 as well as in the case of Gian Singh Vs. State of Punjab, reported in 2013 (1) SCC (Crl) 160, the Compounding Application No. 2 of 2026 is allowed. The offences between the parties are compounded in terms of the conditions mentioned in the compounding application. Accordingly, the First Information Report No. 0288 of 2025, under Sec. 420 IPC, registered at Police Station Kichha, District Udham Singh Nagar qua the petitioners is hereby quashed. .