AI Structured Summary
Not yet generated for this judgment
Judgment
N.S. Dhanik, J
By means of this writ petition, filed under Article 226 of the Constitution of India, petitioners seek to quash the impugned FIR No. 0017 of 2022
dated 06.01.2022, under Sections 323, 504, 506 of IPC, registered at Police Station Kotwali Manglour, District-Haridwar.
The parties have filed the above-numbered compounding application to show that they have buried their differences and have settled their disputes
amicably. The parties are present before the Court today through V.C. being duly identified by their respective counsels.
It is contended by learned counsel for the writ petitioners that the offence punishable under Sections 323, 504, 506 of IPC are compoundable.
Accordingly, compounding application is allowed. The entire proceedings, mentioned hereinabove, pending between the parties are hereby quashed
qua the present petitioners only, on the basis of compromise arrived at between the parties.
Present writ petition is disposed of, as above.
Pending applications, if any, also stand disposed of accordingly.