Bhuvanchand Bhatt And Another vs State Of Uttarakhand And Others

Alok Kumar Verma, J

This Criminal Writ Petition has been filed under Article 226 of the Constitution of India to quash the impugned First Information Report No. 552 of 2021, registered with Police Station Ranipur, District Haridwar for the offence under Sections 325, 406, 504 and 506 of IPC.

Pramod Gupta, the respondent no.3 and Neeraj Gupta, the victim, are present in-person before the Court. They are identified by their learned counsel Mohd. Safdar, Advocate.

Both the petitioners, namely Bhuvanchand Bhatt and Arun Singh, are present in-person before this Court. They are identified by Matloob Rawat, Advocate.

Heard Mr. Matloob Rawat, learned counsel for the petitioners, Mr. T.C. Agarwal, learned A.G.A. for the State/ respondent nos.1 and 2 and Mr. Mohd. Safdar, learned counsel for the informant/respondent no.3

Mr. Mohd. Safdar, Advocate, filed an affidavit of Mr. Neeraj Gupta, the victim, before this Court. The said affidavit is taken on record.

Mr. Pramod Gupta, the informant, Mr. Neeraj Gupta, the victim and both the petitioners submitted that there were some private disputes between the parties and they have resolved their disputes. Mr. Pramod Gupta, the informant and Mr. Neeraj Gupta, the victim, submitted that they do not want to proceed with the impugned First Information Report against the present petitioners. Mr. Pramod Gupta, the informant, Mr. Neeraj Gupta, the victim and both the petitioners further submitted that they have filed a joint Compounding Application (IA No.02 of 2022) along with the affidavits with their free will and without any pressure.

The learned counsel for the State submitted that there were private disputes between the parties and they have resolved their disputes. Therefore, the State has no objection.

Keeping in view of the totality of the facts and circumstances of the case, this Court is of the view that ends of justice would be met, if the First Information Report No. 552 of 2021, registered with Police Station Ranipur, District Haridwar for the offence under Sections 325, 406, 504 and 506 of IPC, is quashed qua the petitioners.

Resultantly, the impugned First Information Report No. 552 of 2021, registered with Police Station Ranipur, District Haridwar for the offence under Sections 325, 406, 504 and 506 of IPC, is hereby quashed qua the petitioners, namely Bhuvanchand Bhatt and Arun Singh, only.

The Criminal Writ Petition No. 204 of 2022 is disposed of, accordingly.