AKIL AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present writ petition along with the compounding application has been filed for quashing the FIR No. 149/2018 under Ss. 406, 420, 467, 468, 471 IPC, PS Rudrapur, District Udham Singh Nagar.

(2.) Petitioner Akil Ahmad and the complainant/respondent no. 3 Raj Kumar Saini, duly identified by their respective Counsel, are present in person before this Court.

(3.) Compounding application is duly supported by the affidavits of the petitioner Akil Ahmad as well as the complainant Raj Kumar Saini wherein it has been stated that parties have entered into compromise and loss has been compensated to the complainant and the dispute between the petitioner and the complainant has amicably been settled and now, the complainant has no grievance or grudge against the accused /petitioner and, therefore, he is not interested in prosecuting the petitioner.