KAILASH CHAND JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioner has sought quashing of F.I.R. dated 12.09.2019, being F.I.R. No. 0183 of 2019, under Sections 420, 467, 468, 120-B I.P.C., registered at Police Station Dalanwala, District Dehradun.

(3.) A compounding application, jointly signed by counsel for respondent nos. 3, and counsel for the petitioner has been filed duly supported by affidavits of petitioner and respondent no. 3 (complainant).