Hemant Giri And Another vs State Of Uttarakhand And Others

Ravindra Maithani, J

The petitioners seek quashing of FIR No.28 of 2022, dated 15.12.2022, under Sections 420 IPC, Police Station Berinag, District Pithoragarh on the basis of amicable settlement between the parties. A joint compounding application has also been filed supported by the affidavits.

Heard learned counsel for the parties and perused the record.

According to the FIR, the petitioner induced the informant to give him money, so as to assure his seat in the army.

Learned counsel for the parties would submit that the parties have amicably settled the dispute.

The petitioners and the respondent no.4 (the informant), duly identified by their respective counsel, are present before the Court. They verified the compromise. They have accepted that they have amicably settled the dispute.

Having considered the nature of the offence and other attending factors, this Court is of the view that the criminal writ petition may be decided on the basis of compromise between the parties. Accordingly, the criminal writ petition deserves to be allowed.

The instant criminal writ petition is allowed. FIR No.28 of 2022, dated 15.12.2022, under Sections 420 IPC, Police Station Berinag, District Pithoragarh, is hereby quashed.

Compounding Application (IA) No.1 of 2023 stands disposed of accordingly.