RAJENDRA KUMAR Vs. STATE OF UTTARAKHAND AND ANR

JUDGEMENT

(1.) By means of present writ petition, petitioner has sought a writ in the nature of certiorari quashing the impugned F.I.R./case crime no.126 of 2017 dated 30.09.2017, under Sections 420, 467, 468, 471 of IPC, registered at P.S. Premnagar, District Dehradun against the petitioner.

(2.) A compromise application being CRMA No.4108 of 2018 has been filed on behalf of the petitioner stating that the parties have entered into compromise, hence, impugned FIR may be quashed. An affidavit has also been filed by respondent no.2 indicating that the parties have settled the score outside the court and that he does not want to pursue the matter and that FIR may be quashed.

(3.) Most of the offences complained of against the petitioner are non-compoundable offences within the Scheme of Section 320 Cr. P.C. 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?