DIWAKAR NAINWAL 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 30.07.2019, being Case Crime No. 190 of 2019, under Sections 420, 467, 468 and 471 I.P.C., registered at Police Station Raipur, 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 affidavits of wife of petitioner and respondent No. 3 (complainant).