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Judgment
R.C. Khulbe, J
By means of this writ petition, filed under Article 226 of the Constitution of India, petitioners seek to quash the FIR No.128 of 2021, registered under Sections 420, 506 IPC at P.S. Kichha, District U.S. Nagar.
The parties have filed the above-numbered compounding application to show that they have buried their differences and have settled their disputes amicably. They are present before the Court today being duly identified by their respective counsel and the informant-Kripal Singh fairly submits that a compromise has taken place between the parties and he does not want to pursue the matter.
Learned counsel for the State formally opposes the compounding application.
It is contended by learned counsel for the writ petitioner that both the offences i.e. Sections 420 and 506 IPC are compoundable.
Inasmuch as both the offences alleged against the petitioners are compoundable ones and the parties have reached to a compromise outside the Court, accordingly, the compounding application is allowed. The entire proceedings, mentioned hereinabove, pending between the parties are hereby quashed qua the present petitioners only, on the basis of compromise.
Present writ petition is disposed of, as above.
Pending applications, if any, also stand disposed of accordingly.