Navneet Singh And Two Others 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 First Information Report No.647 of 2021, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Sections 420, 504 and 506 of the IPC.

Heard Mr. M.K. Ray, the learned counsel appearing for the petitioners, Mr. Pratiroop Pandey, the learned AGA for the State/ respondent nos.1 and 2 and Mr. Shashi Kant Shandilya, the learned counsel appearing for the respondent no.3.

Mr. Harpreet Singh, the respondent no.3/ informant and cheated person, is present with his learned counsel Mr. Shashi Kant Shandilya, Advocate.

All the three petitioners are present with their learned counsel Mr. M.K. Ray, Advocate.

The respondent no.3 submitted that the parties have settled their disputes amicably and after the settlement, no grievance remains between the parties. The petitioners and the respondent no.3 submitted that they have filed a joint Compounding Application No.02 of 2022 along with their affidavits with their free will and without any pressure.

Mr. Pratiroop Pandey, the learned counsel appearing for 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.647 of 2021, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Sections 420, 504 and 506 of I.P.C., is quashed.

Resultantly, the impugned First Information Report No.647 of 2021, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Sections 420, 504 and 506 of I.P.C., is hereby quashed.

The Criminal Writ Petition No.2087 of 2021 is disposed of, accordingly.