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Judgment
10 paragraphs · 254 wordsRavindra Maithani, J
The challenge in this petition is made to FIR No.170 of 2023, under Sections 147, 420, 504 and 506 IPC, Police Station Khatima, District- Udham Singh Nagar. During the course of hearing, a 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 defrauded the respondent no.4, the informant, and got sale deed executed in his favour, and, subsequently, during mutation proceedings, when the informant objected to the mutation proceedings, she was threatened.
Learned counsel for the parties would submit that the parties have settled the dispute; they had a civil suit also pending between them.
The petitioner as well as the reposndent no.4, the informant, are present before the Court. They both are identified by their respective counsel. They have accepted the compromise.
The Court particularly asked the respondent no.4, the informant. She would submit that she does not want to proceed with the case. She has settled the dispute amicably.
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.
Accordingly, the petition is allowed. The FIR No.170 of 2023, under Sections 147, 420, 504 and 506 IPC, Police Station Khatima, District- Udham Singh Nagar, is hereby quashed.
Compounding Application No. 02 of 2023 stands disposed of, accordingly.