RAJNI RAWA 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 03.08.2019, being F.I.R. No. 279 of 2019, under Sections 34, 323, 342, 365, 504 and 506 I.P.C., registered at Police Station Kotwali, District Dehradun.

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