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Judgment
21 paragraphs · 347 wordsN.S. Dhanik, J
The present criminal writ petition has been filed by the petitioner seeking the following reliefs:
(i) Issue a writ, order or direction quashing the impugned FIR dated 27.01.2021, registered as FIR No. 18 of 2021, under Sections 420, 504 & 506 at
P.S. Doiwala, District Dehradun.
(ii) Issue a writ, order or direction in the nature of mandamus directing/commanding the respondent nos. 1 & 2 not to arrest the petitioner till the
pendency of the present writ petition.
Now, parties have filed the joint compounding application stating therein that they have entered into compromise and amicably settled their dispute
and now the respondent no. 3 does not have any grievance with the petitioner. In support of compounding application (IA No. 2/2021), affidavits have
been filed by the petitioner and respondent no.3.
Petitioner (Rohit Bhargav) and respondent no. 3/complainant (Baisakhu Ram Raturi) are present before this Court through video conferencing, duly
identified by their respective counsels. They admit the settlement.
Compounding application bears the signatures/thumb impressions of the petitioner and respondent no. 3. It has been further stated by the parties
that now they have amicably settled their dispute. Therefore, learned Counsel for the parties have submitted that the impugned FIR be quashed in
terms of the compromise.
Learned State Counsel has no objection to the compounding application.
Learned counsel for the petitioner placed reliance upon the judgments of the Hon’ble Apex Court in Gian Singh v. State of Punjab & Another,
(2012) 10 SCC 303 B.S. Joshi, (2003) 4 SCC 675; Nikhil Merchant, (2008) 9 SCC 677; and Manoj Sharma, (2008) 16 SCC.
Considering the facts and circumstances of the case and in view of the legal proposition propounded by the Hon’ble Apex Court, the
compounding application is allowed. Compromise arrived at between the parties is accepted. Impugned FIR dated 27.01.2021, registered as FIR No.
18 of 2021, under Sections 420, 504 & 506 IPC at P.S. Doiwala, District Dehradun is quashed in terms of the compromise qua the petitioner only.
Writ Petition is disposed of.