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Judgment
R.C. Khulbe, J
By way of present writ petition filed under Article 226 of the Constitution of India, petitioner seeks to quash the FIR No.0426 of 2021, registered
under Section 323, 504, 354 IPC at P.S. Sitarganj, District U.S. Nagar.
The parties have filed the above-numbered compounding application to show that they have buried their differences and have settled their disputes
amicably.
Learned counsel for the State opposed the compounding application.
It is contended by learned counsel for the petitioners that all the offences i.e. 323, 504 and 354 IPC are compoundable offences as per the Scheme
given in Section 320 Cr.P.C.
The parties are present before the Court through video conferencing being identified by their respective counsel; the informant fairly submits that a
compromise has taken place in this case; the FIR was lodged under some misconception; and she does not want to pursue the matter against the
petitioner.
Accordingly, compounding application is allowed. The entire proceedings, mentioned hereinabove, pending between the parties are hereby quashed
qua the present petitioners on the basis of compromise arrived at between the parties.
Present writ petition is disposed of, as above.
Pending applications, if any, also stand disposed of accordingly.