Kapil Kumar vs State Of Uttarakhand And Others

Alok Kumar Verma, J

Present Writ Petition has been filed under Article 226 of the Constitution of India to quash the First Information Report No.432 of 2023, registered at Police Station Kashipur, District Udham Singh Nagar, under Sections 323, 504, and 506 of the Indian Penal Code, 1860.

The petitioner-accused, Kapil Kumar, is present in-person.

The respondent no.3-informant/victim is present in-person.

Mr. P.C. Petshali, learned counsel for the petitioner through video conferencing.

Mr. Yogesh Upadhyay, learned counsel for the respondent no.3.

The petitioner is identified by Mr. P.C. Petshali, Advocate.

The respondent no.3 is identified by Mr. Yogesh Upadhyay, Advocate.

Both, the petitioner and the respondent no.3 submitted that there were private disputes between them and they have resolved their disputes. They have filed a compounding application along with the affidavits with their free will and without any pressure.

Learned counsel for the State submitted that the State has no objection to compound the matter.

Both, the petitioner and the respondent no.3, have requested to decide the present matter on the basis of the compromise.

The present Writ Petition (No.74 of 2024) is allowed.

The First Information Report No. 432 of 2023, registered at Police Station Kashipur, District Udham Singh Nagar, under Sections 323, 504, and 506 of the Indian Penal Code, 1860, is quashed.