Rahul Ashra vs State Of Uttarakhand And Others

Ravindra Maithani, J

The petitioner seeks quashing of FIR No. 339 of 2023, under Section 406 IPC, Police Station Raipur, District Dehradun..

During the course of hearing, a Compounding Application No.2 of 2023 has been filed by petitioner and the respondent no.3 the informant along with their affidavits.

Heard learned counsel for the parties and perused the record.

Learned counsel for the parties would submit that it is a personal dispute and they have settled the dispute.

The petitioner and the respondent no.3, the informant are present in person before this Court duly identified by their respective counsel. They have accepted the compromise. The Court particularly asked the respondent no.3, the informant, he would submit that he does not want to prosecute the case any further.

Having considered, this Court is of the view that this petition may be decided on the basis of amicable settlement between the parties. Accordingly, the writ petition deserves to be allowed.

Accordingly, the writ petition is allowed. FIR No. 339 of 2023, under Section 406 IPC, Police Station Raipur, District Dehradun, is quashed.

Compounding Application No. 2 of 2023 stands disposed of accordingly.