AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 227 wordsRavindra Maithani, J
The petitioner seeks quashing of the FIR No.527 of 2023, dated 29.08.2023, under Sections 420 and 506 IPC, Police Station Kotwali Roorkee, District Haridwar, on the basis of amicable settlement between the parties. A joint compounding application has been filed along with the affidavits.
Heard learned counsel for the parties and perused the record.
According to the FIR, the petitioner wanted to purchase a plot from the respondent no.3, the informant. He paid some amount. But, thereafter, he did not execute the sale deed, and, in fact, tried to grab the property by force; he also abused and threatened the informant.
Learned counsel for the parties would submit that parties have amicably settled the dispute.
The petitioner as well as the respondent no.3, the informant, joined the proceedings through video conferencing. They are identified by their respective counsel. They have accepted the compromise.
Having considered all the attending factors, this Court is of the view that it is a case, which may be decided on the basis of amicable settlement between the parties. Accordingly, the petition deserves to be allowed.
The petition is allowed. The FIR No.527 of 2023, dated 29.08.2023, under Sections 420 and 506 IPC, Police Station Kotwali Roorkee, District Haridwar, is hereby quashed.
Compounding Application No. 01 of 2023 stands disposed of, accordingly.