SHAUKEEN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This petition has been filed by the petitioners for quashing the F.I.R. dated 12.12.2017, bearing case crime No. 289 of 2017, under Sections 147, 323, 504, 506, 452, 326 of I.P.C., registered at Police Station Pathri 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. Ayyub (petitioner no. 5), Mr. Munfait(respondent no. 3), Mr. Ekhlakh (respondent no. 4), Mr. Ansar (respondent no. 5) and Mr. Mehatab respondent no. 6),. 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 as all the accused and complainant are corelatives 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, 323, 504, 506, 452, 326 of I.P.C., arising out of F.I.R. dated 12.12.2017, bearing case crime No. 289 of 2017, registered at Pathri 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 except Mr. Ansar (respondent no. 5) 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.