Aryan Lal vs State Of Uttarakhand And Others

Ravindra Maithani, J

Instant petition has been filed on behalf of Aryan Lal for quashing the FIR No.23 of 2022, under Section 380, 457, 411 IPC, Police Station

Haldwani, District Nainital. Petitioner is in jail in the instant case. The petition is filed on the basis of amicable settlement between the parties.

In fact, in this case FIR is lodged by the informant, Nirdesh Kumar about theft of a Laptop and other articles from his house.

Heard learned counsel for the parties through video conferencing and perused the record.

Learned counsel for the petitioner and learned counsel for the informant would submit that parties have entered into a compromise; they do not

want to proceed with the case and the parties are living in peace and harmony now.

The parties have also filed a joint compounding application, supported by the affidavits of the brother of the petitioner and the informant.

Mr. Zeedane Lal, the brother of the petitioner as well as Dr. Nirdesh Kumar, the informant joined the proceeding through video conferencing, as

identified by their respective counsel. Dr. Nirdesh Kumar has stated before the Court that the mother of the petitioner is working in their

establishment; she and other persons approached him. Considering the career of the petitioner, he considers that he should be given one more

opportunity to mend.

Having considered the nature of the offence and the other attending factors, this Court is of the view that the petition may be decided in terms of

the compromise between the parties. Accordingly, the petition deserves to be allowed.

Accordingly, the instant petition is allowed. The FIR No.23 of 2022, under Section 380, 457, 411 IPC, Police Station Haldwani, District Nainital is

hereby quashed.

Compounding Application (IA) No.2 of 2022 stands disposed of accordingly.

Petitioner is in jail. He be released forthwith, if not warranted in any other case.