Devendra Singh Alias Golu And Three Others 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.613 of 2021, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Sections 341, 323, 504s, 506 of I.P.C.

The informant-Gurjeet Singh, the respondent no.4 along with private respondent nos.5 & 6, namely Anshdeep Singh alias Anshbaba and Julfkar Ali are present in-person before the Court. They are identified by Mr. Shailabh Pandey, Advocate.

All the petitioners namely, Devendra Singh alias Golu, Hardeep Singh alias Mantri, Bhupendra Singh and Pratak Singh are present in-person before this Court. They are identified by Mr. Harshpal Sekhon, Advocate.

Heard Mr. Harshpal Sekhon, learned counsel for the petitioners, Mr. S.S. Adhikari, learned Deputy Advocate General for the State/ respondent nos.1 to 3 and Mr. Shailabh Pandey, learned counsel for the private respondent nos.4 to 6.

The respondent no.4-infomant with respondent nos. 5 & 6 and all the petitioners submitted that there were private disputes between them and they have resolved their disputes. The private respondent nos. 4 to 6 submitted that they do not want to proceed with the impugned FIR.

The private respondent nos. 4 to 6 and all the petitioners further submitted that they have filed a joint Compounding Application (IA No.01 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.613 of 2021, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Sections 341, 323, 504, 506 of I.P.C. is quashed.

Resultantly, the First Information Report No.613 of 2021, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Sections 341, 323, 504, 506 of I.P.C. is hereby quashed.

The Criminal Writ Petition No.716 of 2022 is disposed of, accordingly.