AMARDEEP 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. No. 27 of 2018, dtd. 10/9/2018, under Sec. 420, 467, 468 and 120-B of I.P.C., registered at Police Station Kapkot, District Bageshwar.

(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 and respondent No. 3 (complainant).