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Judgment
R.C. Khulbe, J
By way of present writ petition, moved under Article 226 of the Constitution of India, petitioners seek to quash the impugned FIR No.313 of 2020,
under Sections 420, 323, 504, 506 of IPC, registered at Nanakmatta, District-Udham Singh Nagar.
The parties have filed the above-numbered compounding application to show that the parties have buried their differences and have settled their
disputes amicably.
It is contended by learned counsel for the State that the offences punishable under Section 420, 323, 504, 506 of IPC are compoundable.
Today parties are present before this Court through vide conferencing and they are duly identified by their respective counsels.
Accordingly, compounding application is allowed. The entire proceedings, mentioned hereinabove, pending between the parties are hereby quashed
qua the present petitioner on the basis of compromise arrived at between the parties.
Present petition stands disposed of, as above.
Pending application, if any, also stand disposed of accordingly.