Kamal Arora 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 issue a writ of certiorari to quash the impugned First Information Report No.178 of 2022, registered with Police Station Kashipur, District Udham Singh Nagar for the offence under Sections 504 & 506 of IPC.

Heard Mr. D.N. Sharma, learned counsel for the petitioner, Mr. Pratiroop Pandey, learned AGA for the State/respondent nos.1 and 2 and Ms. Manju Bahuguna, learned counsel for the respondent no. 3.

Mr. Baldev Raj, the respondent no.3 is present before the Court and he is identified by Ms. Manju Bahuguna, Advocate.

Mr. Kamal Arora, the petitioner is present before the Court and he is identified by Mr. D.N. Sharma, Advocate.

The petitioner is the son of the respondent no.3. The respondent no.3 submitted that he does not want to proceed with the impugned First Information Report. The respondent no.3 and the petitioner submitted that they have filed a Joint Compounding Application along with affidavits with their free will and without any pressure.

The learned counsel 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 First Information Report No.178 of 2022, registered with Police Station Kashipur, District Udham Singh Nagar for the offence under Sections 504 & 506 of IPC, is quashed.

Resultantly, the impugned First Information Report No.178 of 2022, registered with Police Station Kashipur, District Udham Singh Nagar for the offence under Sections 504 & 506 of IPC, is hereby quashed.

The Criminal Writ Petition No.792 of 2022 stands disposed of, accordingly.