MOHD. EHSAN HYDER AND OTHERS vs STATE OF UTTARAKHAND AND OTHERS

This petition has been filed by the petitioners for quashing the F.I.R. dated 15.02.2018, bearing F.I.R. No. 3 of 2018, under Section 420, 120-B

I.P.C. and Section 66 of the I.T. Act, registered at Police Station Cyber Crime, Dehradun, Uttarakhand. Alongwith this writ petition, a joint

compounding application has also been filed by the parties. In support of compounding application, affidavits have been filed by Mr. Mohd. Ehsan

Hyder (petitioner no. 1) and Mr. Mohd. Arsad (respondent no. 3). It is submitted by the learned counsel for the parties that the parties have entered

into the compromise and the matter has been amicably settled between them and the respondent no. 3 does not want to press his case filed against the

petitioners. It is prayed that the offences punishable under Section 420, 120-B I.P.C. and Section 66 of the I.T. Act, arising out of F.I.R. dated

15.02.2018, bearing F.I.R. No. 3 of 2018, registered at Police Station

Cyber Crime, Dehradun, Uttarakhand, may be compounded and the entire proceedings of the said F.I.R. may be quashed.Â

Petitioners and respondent no. 3 are present in the Court today and they are duly identified by their respective counsel. Â

Learned counsel for the respondent no. 3 submitted that dispute between the parties have now been settled amicably and they are left with no

grudges and, now, they want to live peacefully in future. Â

In view of the principle of law laid down by Hon’ble the Apex Court in the case of Gian Singh vs. State of Punjab reported in 2012 (10) SCC

303 as well as in Transfer Petition (Criminal) No. 115 of 2012 (Dimpey Gujral vs. Union Territory of Chandigarh) decided on 06.12.2012, criminal

proceedings can be quashed by this Court, if this Court is satisfied that matter has been settled between the parties amicably and parties are interested

to restore peace and harmony between them.Â

Having considered submission of learned counsel for the parties and after going through the entire material available on record, I am satisfied that

the matter has been settled between the parties amicably. Therefore, the writ petition deserves to be allowed.Â

Accordingly, the writ petition is allowed. Impugned F.I.R. dated 15.02.2018, bearing F.I.R. No. 3 of 2018, under Section 420, 120-B I.P.C. and

Section 66 of the I.T. Act, registered at Police Station Cyber Crime, Dehradun, Uttarakhand, qua the petitioners, is hereby quashed. Â

Compounding application is, accordingly, disposed of.Â