NIPENDRA SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioners have sought quashing of impugned F.I.R. dated 11.11.2019, being F.I.R.Case Crime No. 296 of 2019, under Section 379 IPC (during investigation Section 411 IPC has been added), registered at P.S. ITI Kashipur, District Udham Singh Nagar.

(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 pairokar of petitioner no. 3 and respondent No. 3 (complainant).