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Judgment
Ravindra Maithani, J
Petitioners filed the instant writ petition for quashing the FIR No.24 of 2020 under Sections 324, 504, 506 IPC, Police Station Pati, District Champawat on the basis of amicable settlement arrived at between the parties.
Heard learned counsel for the parties through video conferencing.
Petitioners, who have been identified by their counsel Mr. Pankaj Goswami and respondent nos, 3 and 4, the informant and injured respectively, who have been identified by Mr. M.S. Bhandari, Advocate, have stated that parties have settled the dispute.
The Court particularly asked respondent no.4, who is injured, he replied that he does not want to proceed because they all live in the same vicinity.
It is a case of sudden fight between the group of boys. Parties have settled the dispute and they are living in harmony. Therefore, no purpose would be served if the proceedings are allowed to continue. Accordingly, the writ petition deserves to be allowed.
The writ petition is allowed.
The FIR in question is quashed on the basis of amicable settlement.
Compounding Application No. 6517 of 2020 stands disposed of accordingly.