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Judgment
R.C. Khulbe, J
Petitioners herein have sought issuance of a writ of certiorari to quash the FIR dated 5.7.2021 registered as FIR No.0148 of 2021 u/s 420, 406 and 120B IPC at P.S. Rajpur, District Dehradun.
The parties have filed the above-numbered compounding application to show that they have buried their differences and settled their disputes amicably. They are also present before the Court today being duly identified by their respective counsel.
The informant, who is present before the Court, submits that he has received the entire payment; and he does not want to pursue the matter as it is simply a money dispute between the parties.
Learned counsel for the State opposed the compounding application but admitted that from the FIR, it is admittedly a civil dispute between the parties qua purchase of a flat.
It is contended by learned counsel for the applicants that all the Sections i.e. 420/406/120-B IPC are compoundable offences.
In view of the above, Compounding Application No.1 of 2021, filed by the parties, is allowed, and as a result, the impugned FIR is quashed qua the present petitioners on the basis of compromise arrived at between them.
The writ petition as also all pending applications stands disposed of, as above.