Pramod Kumar vs State Of Uttarakhand And Others

Pankaj Purohit, J

The present writ petition has been filed under Article 226 of the Constitution of India, whereby petitioner has put to challenge FIR No.0506 of 2022, dated 26.11.2022, under Section 420 of IPC registered with Police Station Ramnagar, District Nainital, on the ground that parties have entered into an amicable settlement and they want to put this matter to rest.

For the said purpose, a joint compounding application has been moved by the parties supported by their respective affidavits, in which it has been narrated by both the parties that they have settled their dispute and do not want to proceed with the instant criminal proceedings.

Parties are present before this Court, duly identified by their respective Advocates. On interaction with both the parties, they stated that they have settled all their disputes amicably and do not want to proceed with the aforesaid investigation pursuant to the impugned F.I.R.

Learned State counsel has formally objected to the offence in the F.I.R.

This Court is convinced that once the parties have decided to settle their dispute amicably, it would not be appropriate to direct them to join the investigation, which would ultimately result into nothing, but acquittal and would amount to be a futile exercise.

Compounding Application (IA No.2 of 2024) is allowed.

Accordingly, writ petition stands allowed. The impugned FIR No.0506 of 2022, dated 26.11.2022, under Section 420 of IPC registered with Police Station Ramnagar, District Nainital is hereby quashed. All subsequent proceedings, pursuant to impugned F.I.R., against the petitioner also stand quashed.