SOHAN LAL Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) The writ petitioner, by means of present Writ Petition, seeks to quash the impugned FIR dated 01.12.2017 being FIR No. 166 of 2017, under Sections 406 and 504 of IPC, lodged by respondent no. 3, at Kunda, District Udham Singh Nagar.

(2.) A first information report was lodged by respondent no. 3 against the writ petitioner for the offences punishable under Sections 406 & 504 of IPC. A compounding application being CRMA No. 137 of 2018 has been filed by the parties to indicate that they have buried their differences and have settled their disputes amicably. Reporter Ranveer Singh is present in person, duly identified by his counsel Mr. Mohd. Umar, Advocate. He says that he has no grievance left against the petitioner and he is not interested in prosecuting him, inasmuch as, the dispute has been settled amicably between the parties with the intervention of some elderly persons of the society. Petitioner/applicant is also present in person duly identified by his counsel Mr. Mohd. Azim, Advocate.

(3.) The question which arises for consideration of this Court is whether the respondent no. 3 should be permitted to compound the offences complained of against the petitioner or not?