PRABHAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioners have sought quashing of F.I.R. dtd. 4/7/2019, being F.I.R. No. 431 of 2019, under Ss. 147, 148, 149, 323, 504 and 506 I.P.C., registered at Police Station Laksar, District Haridwar.

(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 and respondent No. 3 (complainant).