SUNITA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioners have sought quashing of F.I.R. dated 24.06.2019, being F.I.R. No. 0065 of 2019, under Sections 147, 323, 354, 427, 504, 506 I.P.C., registered at Police Station Kaladhungi, District Naintial. It is alleged that the said F.I.R. is a counter blast to the F.I.R. dated 22.06.2019 filed by petitioner no. 1 against family members of respondent no. 3 under Sections 147, 148, 323, 354, 506 I.P.C.

(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 petitioner no. 1 and respondent No. 3 (complainant).