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Judgment
Ravindra Maithani, J
The petitioner seeks quashing of the FIR No.176 of 2023, dated 07.07.2023, under Sections 420, 386, and 506 IPC, Police Station ITI, District-Udham Singh Nagar, on the basis of amicable settlement between the parties. A joint compounding application has been filed along with the affidavits.
Heard learned counsel for the parties and perused the record.
The FIR in the instant case has been lodged by the respondent no.3 on the ground that the petitioner had been committing theft of husk. When questioned, he admitted to have stolen the articles and assured to pay the money. But, subsequently, the money was not paid.
Learned counsel for the parties would submit that the parties have amicably settled the dispute.
The petitioner and the respondent no.3, the informant, are present in person before the Court. They both are identified by their respective counsel. They have accepted the compromise.
Having considered all the attending factors, this Court is of the view that it is a case, which may be decided on the basis of amicable settlement between the parties. Accordingly, the petition deserves to be allowed.
Accordingly, the petition is allowed. The FIR No.176 of 2023, dated 07.07.2023, under Sections 420, 386, and 506 IPC, Police Station ITI, District-Udham Singh Nagar, is hereby quashed.
Compounding Application No. 01 of 2023 stands disposed of, accordingly.