AMAR SINGH 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. 0252 of 2019, under Sections 323, 504, 506 and 354-A of I.P.C., registered at Police Station Sidcul, District Haridwar.

(3.) A compounding application, jointly signed by counsel for the complainant and victim (respondent Nos. 3 and 4) and counsel for the petitioners has been filed, duly supported by affidavits of petitioner No. 1 - Amar Singh and respondent No. 3 (complainant) - Mr. Arvind and Smt. Poonam (victim).