AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 217 wordsRavindra Maithani, J
The petitioner seeks quashing of the FIR No.126 of 2022, dated 29.03.2022, under Section 420 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.
According to the FIR, the petitioner sold a property to the informant, the respondent no.3, but, subsequently, it was revealed that, in fact, the petitioner had already taken loan on the property.
Learned counsel for the parties would submit that the parties have amicably settled the dispute; it was a personal 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.126 of 2022, dated 29.03.2022, under Section 420 IPC, Police Station ITI, District- Udham Singh Nagar, is hereby quashed.
Compounding Application No. 01 of 2023 stands disposed of, accordingly.