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Judgment
Lok Pal Singh, J
The present Criminal Writ Petition has been filed seeking a writ in the nature of certiorari quashing the FIR dated 15.05.2020 registered as FIR No.236 of 2020, under Sections 323, 504 & 506 of IPC at R.O.P. Kundeshwari, Police Station Kashipur, District Udham Singh Nagar.
The parties have filed the compounding application. It is contended that the petitioners as well as respondent no.3 are residing at the same locality and now respondent no.3 does not want to prosecute the petitioners and has reached into amicable settlement with the petitioners.
Having considered the facts of the present case that the allegations made in the FIR are general in nature and no serious offence is made out against the petitioners. So far, the offence under Sections 323, 504 and 506 of IPC are concerned, these are the compoundable offences.
It is further contended in the compounding application that the parties have settled their disputes amicably and prayed that the compounding application be allowed in the light of the Hon'ble Apex Court's Judgments in the case of Gian Singh Vs. State of Punjab [(2010) 10 SCC 303] and in Dimpey Gujral Vs.Union Territory.
It will be a futile exercise, if proceedings of the criminal case against the petitioners are kept pending when the parties have settled their disputes amicably.
The Compounding Application (CLMA No.3666 of 2020) is allowed. As a consequence thereof, the FIR dated 15.05.2020 registered as FIR No.236 of 2020, under Sections 323, 504 & 506 of IPC at R.O.P. Kundeshwari, Police Station Kashipur, District Udham Singh Nagar, are hereby quashed.
Proceedings are closed.