Rajveer Singh Rawat vs State Of Uttarakhand & Another

Pankaj Purohit, J

Heard learned Counsel for the parties.

By means of the present writ petition, petitioner has put to challenge the First Information Report No.60 of 2025 dated 07.03.2025, under Section 420 IPC, registered with Police Station Doiwala, District Dehradun in view of the compromise entered into between the parties.

Along with present criminal writ petition, a joint compounding application signed by the petitioner and respondent no.3 has been filed, which is duly supported by separate affidavits of the parties.

The ground for seeking compounding of offences is that parties have reached to the terms of compromise wherefor a settlement has also reached between them. In the compounding application, it is stated that the petitioner and respondent no.3 have settled their dispute amicably outside the Court and respondent no.3 has no grievance against the petitioner and agrees to withdraw the case against the petitioner. It is thus, prayed that the present first information report be quashed in terms of the compromise arrived at between the parties.

Petitioner (Rajveer Singh Rawat) and respondent no.3-(Atul Gairola) are present in the Court duly identified by their respective counsel.

The Court also had an interaction with the respondent no.3-Atul Gairola about the compromise, to which, he fairly conceded that he has no objection if compounding application is allowed.

Since the parties have settled their dispute amicably and do not want to continue with the criminal proceeding, therefore, no useful purpose would be served for keeping the aforesaid case pending.

Accordingly, compounding application (IA/1/2025) is hereby allowed. The compromise arrived at between the parties is accepted. The First Information Report No.60 of 2025 dated 07.03.2025, under Section 420 IPC, registered with Police Station Doiwala, District Dehradun is hereby quashed. Consequently, all the subsequent proceedings pursuant to the impugned FIR automatically shall come to an end.

Present criminal writ petition stands allowed accordingly.

Pending application, if any, stands disposed off.