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Judgment
R.C. Khulbe, J
By way of present writ petition, moved under Article 226 of the Constitution of India, petitioners seek to quash the impugned FIR / Case Crime
No.0036 of 2021, under Sections 381 of IPC, registered at Police Station Haldwani, District-Nainital.
The parties have filed the above-numbered compounding application to show that the parties have buried their differences and have settled their
disputes amicably.
It is contended by learned counsel for the State that the offence punishable under Section 381 is a compoundable offence.
Today parties are present before this Court through vide conferencing and they are duly identified by their respective counsels.
From the perusal of the FIR, it is clear that no case is made out against the petitioner, accordingly, compounding application is allowed. The entire
proceedings, mentioned hereinabove, pending between the parties are hereby quashed qua the present petitioner on the basis of compromise arrived at
between the parties.
Present petition stands disposed of, as above.
Pending application, if any, also stand disposed of accordingly.