Harpreet Singh 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 First Information Report No.648 of 2021, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Sections 420, 467, 468 and 471 of the IPC.

Heard Mr. Shashi Kant Shandilya, the learned counsel appearing for the petitioner, Mr. Pratiroop Pandey, the learned AGA for the State/ respondent nos.1 and 2 and Mr. M.K. Ray, the learned counsel appearing for the respondent no.3.

Mr. Navneet Singh Bariyar, the respondent no.3/ informant and cheated person, is present with his learned counsel Mr. M.K. Ray, Advocate.

Petitioner is present with his learned counsel Mr. Shashi Kant Shandilya, Advocate.

The respondent no.3 submitted that the parties have settled their disputes amicably and after the settlement, no grievance remains between the parties. The petitioner and the respondent no.3 submitted that they have filed a joint Compounding Application No.02 of 2022 along with their affidavits with their free will and without any pressure.

Mr. Pratiroop Pandey, the learned counsel appearing for 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 impugned First Information Report No.648 of 2021, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Sections 420, 467, 468 and 471 of I.P.C., is quashed.

Resultantly, the impugned First Information Report No.648 of 2021, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Sections 420, 467, 468 and 471 of I.P.C., is hereby quashed.

The Criminal Writ Petition No.2165 of 2021 is disposed of, accordingly.