AZAD 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. dated 07.06.2019, being Case Crime No. 319 of 2019, under Sections 323, 504, 506, 34 I.P.C., registered at P.S. Kotwali Manglaur, 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, respondent No. 3 (complainant) and injured persons.