PRITI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, petitioners have sought quashing of F.I.R. No. 0246 of 2019, under Ss. 420, 467, 468, 471 and 506 of I.P.C., registered at Police Station Kashipur, District Udham Singh Nagra on 8/6/2019 (Annexure No. 1 to the writ petition).

(2.) The dispute arises out of a matrimonial discord. Petitioner No. 1 - Ms. Priti is the wife, petitioner Nos. 2 and 3 are father-in-law and brother-in-law, respectively of respondent No. 3 (complainant). This Court vide order dtd. 23/7/2019 had directed the parties to appear before In-charge Mediation Centre for conciliation. As per report of the Mediator, parties have entered into settlement on 23/7/2019, which is also a part of record.

(3.) A compounding application, jointly signed by counsel for the complainant (respondent No. 3) and counsel for the petitioners has been filed duly supported by affidavits of petitioner No. 1, respondent No. 3 (complainant).