FIROZ AALAM Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present petition has been filed by the petitioner for quashing the F.I.R. dated 11.03.2015, being F.I.R. No. 93 of 2015, under Section 406/506 of I.P.C. registered at Police Station Kotwali Rudrapur, District Udham Singh Nagar. Along with this writ petition, joint compounding application has also been filed by the petitioner and respondent no. 3. In support of compounding application, affidavit has filed by Mr. Firoz Aalam (petitioner) and Mr. Khursheed Ahmad (respondent no. 3). It is stated in the affidavit filed by the respondent no. 3 in support of compounding application that the parties have entered into a compromise and the matter has been amicably settled between them and the respondent no. 3 does not want to press his case filed against the petitioner.

(3.) It is prayed that the offences punishable under Section 406/506 of I.P.C., arising out of F.I.R. No. 93 of 2015 may be compounded and the entire proceedings of F.I.R. No. 93 of 2015, registered under Section 406/506 at Police Station Rudrapur, District Udham Singh Nagar, may be quashed.