JAL SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) The instant petition has been filed by the petitioner for quashing the impugned F.I.R. No.0032 dated 18.01.2018 under sections 420, 467, 468 & 471 of the I.P.C. lodged at P.S. Kotwali, District Haridwar, Uttarakhandand and further commanding and directing the respondent nos.1 & 2 not to arrest the petitioner in connection to the impugned F.I.R. dated 18.10.2018 during the pendency of the case on the ground that parties have amicably settled the dispute.

(2.) A compounding application has also been filed by the parties, which is supported by the affidavit of the applicant and respondent no.3. Petitioner Jal Singh is present in person before this Court duly identified by Mr. Ajay Veer Pundir, Advocate and respondent no.3 Yashpal is also present in person before this Court duly identified by Mr. Mukesh Rawat, Advocate.

(3.) Petitioner Jal Singh states before the Court that he has refunded the money to respondent no.3. He had delayed payment, therefore, FIR was lodged.