SACHIN KUMAR RAJPUT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioners have sought quashing of impugned 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 the complainant (respondent No. 3) and counsel for the petitioners has been filed duly supported by affidavits of petitioners and respondent No. 3 (complainant).