MUSTAKEEM 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. dtd. 7/6/2019, being Case Crime No. 322 of 2019, under Ss. 147, 148, 149, 323, 504, 506 I.P.C., registered at P.S. Kotwali Manglaur, District Haridwar.

(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, respondent No. 3 (complainant) and injured persons.