Pankaj Kumar Grover 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 issue a writ of certiorari to quash the impugned First Information Report No.270 of 2022, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Sections 323 and 506 of IPC, during the investigation, Sections 307 and 504 are added.

Heard Mr. Lalit Sharma, learned counsel for the petitioner, Mr. Pratiroop Pandey, learned AGA for the State and Mr. Vipul Sharma, learned counsel for the respondent no.3/informant/victim.

The respondent no.3 Dr. Narayandas Adlakha is present in-person before this Court and he is identified by Mr. Vipul Sharma, Advocate.

The petitioner – accused Pankaj Kumar Grover is present in-person and he is identified by Mr. Lalit Sharma, Advocate.

Both, the respondent no.3, informant/victim, and, the petitioner submitted that they have resolved their disputes. The victim submitted that he does not want to proceed with the impugned First Information Report. The victim and the petitioner further submitted that they have filed a joint Compounding Application (IA No.02 of 2022) along with affidavits with their free will and without any pressure.

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

Though, this Court would normally be hesitant to quash the First Information Report under Section 307 of IPC, it is noticed that the parties are living in peace and harmony.

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.270 of 2022, registered with Police Station Rudrapur, District Udham Singh Nagar, is quashed, qua the petitioner – Pankaj Kumar Grover only.

Resultantly, the impugned impugned First Information Report No.270 of 2022, registered with Police Station Rudrapur, District Udham Singh Nagar, is hereby quashed, qua the petitioner – Pankaj Kumar Grover only.

The Criminal Writ Petition No.949 of 2022 is disposed of, accordingly.