AKASH RAWAT 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 03.08.2019, being F.I.R. No. 279 of 2019, under Sections 34, 323, 342, 365, 504 and 506 I.P.C., registered at Police Station Kotwali, District Dehradun.

(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. 2 and respondent No. 3 (complainant).