SAMSHAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This petition has been filed by the petitioners for quashing the F.I.R. dated 03.06.2018, bearing F.I.R. No. 246 of 2018, under Sections 147, 148, 149, 323, 324, 506307 of I.P.C., registered at Police Station Kotwali Gangnahar Roorkee, District Haridwar. Alongwith this writ petition, a joint compounding application has also been filed by the parties. In support of compounding application, affidavits have been filed by Mr. Samshad (petitioner no. 1), Mr. Tahir Hasan (respondent no. 3). It is submitted by the learned counsel for the parties that the parties have entered into the 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 petitioners. It is prayed that the offences punishable under Sections 147, 148, 149, 323, 324, 506307 of I.P.C., arising out of F.I.R. dated 03.06.2018, bearing F.I.R. No. 246 of 2018, registered at Police Station Kotwali Gangnahar Roorkee, District Haridwar, may be compounded and the entire proceedings of the said F.I.R. may be quashed.

(2.) Parties are present in the Court today and they are duly identified by their respective counsel.

(3.) Learned counsel for the respondent no. 3 submitted that dispute between the parties has now been settled amicably and they are left with no grudges and, now, they want to live peacefully in future.