SUMIT SAHI 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 29.03.2018, being F.I.R. No. 66 of 2018, under Sections 420, 467, 468, 471, 120-B, 506 I.P.C., registered at P.S. Raiwala, 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 Pulkit Atal (pairokar of the petitioner) and respondent No. 3 (complainant).