AVINASH BAGADWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioner has sought quashing of impugned F.I.R. dated 18.09.2019, being F.I.R. No. 0359 of 2019, under Sections 420 & 506 I.P.C., registered at P.S. Haldwani, District Nainital.

(3.) A compounding application, jointly signed by counsel for the complainant (respondent No. 4) and counsel for the petitioner has been filed duly supported by affidavits of petitioner and respondent No. 4 (complainant).