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Judgment
R.C. Khulbe, J
By way of present writ petition, moved under Article 226 of the Constitution of India, petitioner seeks to quash the FIR dated 25.09.2020 being FIR No.0300 of 2020, under Sections 406 and 407 of IPC, registered at P.S. SIDCUL, District Haridwar.
The parties have filed a Compounding Application No.9117 of 2020 to show that the parties have buried their differences and have settled their disputes amicably.
It is contended by learned counsel for the petitioner that all the offences i.e. under Sections 406 and 407 IPC are the compoundable offences.
Parties are present before the Court today and they are duly identified by their respective counsels.
Accordingly, compounding application is allowed. The FIR dated 25.09.2020 being FIR No.0300 of 2020, under Sections 406 and 407 of IPC, registered at P.S. SIDCUL, District Haridwar, is hereby quashed qua the present petitioner, on the basis of compromise arrived at between the parties.
Present writ petition (criminal) stands disposed of, as above.
Pending applications, if any, also stand disposed of accordingly.