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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 / Case Crime No.106 of 2020 dated 11.07.2020, under Sections 420 and 406 of IPC, registered at P.S. Dalanwala, District Dehradun.
The parties have filed the above-numbered compounding application to show that they have buried their differences and have settled their disputes amicably.
Learned counsel for the State formally opposed the compounding application.
It is contended by learned counsel for the applicant that the offences punishable under Sections 420 and 406 IPC are compoundable offences.
Parties are present before the Court today through video conferencing and they are duly identified by their respective counsels.
Accordingly, compounding application is allowed. The entire proceedings, mentioned hereinabove, pending between the parties are hereby quashed on the basis of compromise arrived at between the parties.
Present criminal writ petition stands disposed of, as above.
Pending applications, if any, also stand disposed of accordingly.