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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 FIR No.604 of 2020, under
Sections 504 and 506 IPC, registered at P.S. 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 petitioners that offences punishable under Sections 504 and 506 IPC are compoundable offences.
Parties are present before the Court today and they are duly identified by their respective counsels.
Accordingly, compounding application is allowed. The entire proceedings, mentioned hereinabove, pending between the parties are hereby quashed
qua the present petitioners 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.