RASHID 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 17.04.2019, being F.I.R./Case Crime No. 0072 of 2019, under Sections 354 and 506 I.P.C., registered at Police Station I.T.I. Udham Singh Nagar.

(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 affidavits of petitioner; respondent No. 3 (complainant) and victim.