ASHIF Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) This petition has been filed by the petitioner for quashing the impugned F.I.R. dated 05.11.2016, registered as Case Crime No.282 of 2016, under Section 376, 313, 504 & 506 I.P.C., registered at Police Station Kotwali Ranipur, District Haridwar.

(2.) Earlier, petitioner as well as respondent no. 3 entered into a compromise and also filed an application before this Court and interim order was passed in favour of the petitioner. Subsequently, recall application was moved by the respondent no. 3. The Court considered the submission of the parties and also the contents of the recall application and allowed the same.

(3.) Today, the matter is heard on merit.