Navjot Singh vs State Of Uttarakhand And Others

Alok Kumar Verma, J

This Criminal Writ Petition has been filed under Article 226 of the Constitution of India to quash the impugned First Information Report No.185 of 2022, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Sections 323, 354 and 504 of IPC.

Smt. Gunjan Panwar, the respondent no.3/informant & victim and the respondent no.4 Manish Panwar, the victim, are present in-person before this Court. They are identified by Mr. Manish Lohani, Advocate.

Navjot Singh, the petitioner – accused is present in-person before this Court and he is identified by Mr. Alok Kumar, Advocate.

Heard Mr. Alok Kumar, learned counsel for the petitioner, Mr. Shubhash Tyagi Bharadwaj, learned Deputy Advocate General for the State and Mr. Manish Lohani, learned counsel for the respondent nos.3 and 4/informant and victim.

Smt. Gunjan Panwar and Manish Panwar, the respondent nos.3 & 4 and Navjot Singh, the petitioner submitted that there were some private disputes between them and they have resolved all their disputes. Smt. Gunjan Panwar and Manish Panwar submitted that they do not want to proceed with the impugned First Information Report.

The petitioner and the private respondents i.e. the respondent nos.3 and 4, further submitted that they have filed a joint Compounding Application (IA No.01 of 2022) along with the affidavits with their free will and without any pressure.

The learned counsel for the State submitted that there were private disputes between the parties and they have resolved their disputes. Therefore, the State has no objection.

Keeping in view of the totality of the facts and circumstances of the case, this Court is of the view that ends of justice would be met, if the impugned First Information Report No.185 of 2022, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Sections 323, 354 and 504 of IPC, is quashed qua the petitioner – Navjot Singh.

Resultantly, the impugned First Information Report No.185 of 2022, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Sections 323, 354 and 504 of IPC, is hereby quashed qua the petitioner– Navjot Singh.

The Criminal Writ Petition No.642 of 2022 is disposed of, accordingly.