Rajesh Kumar Ranjan 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 issue a writ of certiorari to quash the impugned First Information Report No.704 of 2021, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Sections 420, 467, 468, 471 and 506 of the IPC.

Heard Mr. Lalit Sharma, learned counsel for the petitioners, Mr. Pratiroop Pandey, learned AGA for the State and Ms. Gurmeet Kaur, learned counsel for the respondent no.3/informant/victim.

All the three petitioners, namely, Rajesh Kumar Ranjan, Smt. Mamta Kumari and Mr. Dayanand Prasad Sharma are present in-person before the Court. They are identified by Mr. Lalit Sharma, Advocate.

Sardar Singh Chawla, the respondent no.3, informant and victim is present in-person before this Court and he is identified by Ms. Gurmeet Kaur, Advocate.

The respondent no.3 and all the petitioners submitted that there were some private disputes and they have resolved their disputes. The respondent no.3 submitted that he does not want to proceed with the First Information Report.

All the petitioners and the respondent no.3 further submitted that they have filed a joint Compounding Application (IA No.07 of 2022) along with affidavits with their free will and without any pressure.

Mr. Pratiroop Pandey, the learned AGA for the State submitted that there were private disputes between the parties and the said disputes have been resolved by them, therefore, the State has no objection.

Though, this Court would normally be hesitant to quash the First Information Report in the nature as lodged in this matter, it is noticed that there is no dispute between the parties.

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 First Information Report No.704 of 2021, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Sections 420, 467, 468, 471 and 506 of the IPC, is quashed.

Resultantly, the impugned First Information Report No.704 of 2021, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Sections 420, 467, 468, 471 and 506 of the IPC, is hereby quashed.

The Criminal Writ Petition No.2317 of 2021 is disposed of, accordingly.