ATAR SINGH Vs. SENIOR SUPERINTENDING OF POLICE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioners have sought quashing of F.I.R. dated 29.09.2019, being F.I.R. No. 336 of 2019, under Sections 323, 504, 506, 354 452 I.P.C ., registered at Police Station Bazpur, District Udham Singh Nagar.

(3.) A compounding application, jointly signed by counsel for respondent nos. 3 & 4, and counsel for the petitioners has been filed duly supported by affidavits of petitioner no.2, respondent no. 3 (complainant) and respondent no. 4 (victim).