ANURAG GOYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Amit Kapri, learned counsel for the petitioner and Mr. Saurabh Pande, learned Brief Holder for the State of Uttarakhand/respondent Nos. 1 & 2 and Mr. Pankaj Miglani, learned counsel for respondent No. 3.

(2.) By means of this writ petition, petitioner has sought quashing of F.I.R. No. 419 of 2017, under Sec. 407 of I.P.C., registered at Police Station Jwalapur, District Haridwar on 25/7/2017 (Annexure No. 1 to the writ petition).

(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 petitioner and respondent No. 3 (complainant).