Vivek Chaudhary And Another vs State Of Uttarakhand And Others

Alok Kumar Verma, J

The present petition under Article 226 of the Constitution of India has been filed to quash the First Information Report No. 146 of 2024, registered at police station Transit Camp, District Udham Singh Nagar under Sections 420 and 120B of the Indian Penal Code, 1860.

Heard Mr. Manoj Bhatt, learned counsel for the petitioners, Mr. Pratiroop Pandey, learned A.G.A. for the respondent nos. 1 & 2 and Mr. Mani Kumar, learned counsel for the respondent no. 3.

The petitioners- accused Vivek Chaudhary and Gajendra Singh are present in - person. They are identified by Mr. Manoj Bhatt, Advocate.

Respondent no. 3 Shantan Rastogi, the informant/ victim, is present in-person. He is identified by Mr. Mani Kumar, Advocate.

A Compounding Application (IA No. 1 of 2024) has been filed along with affidavits.

Both, the petitioners and the respondent no. 3 have submitted that there were private disputes between them and they have resolved their disputes.

Mr. Shantan Rastogi, the respondent no. 3, has further submitted that he has compounded the offences with his free will and without any pressure. He has also requested to quash the First Information Report.

Mr. Pratiroop Pandey, Advocate, submitted that there were private disputes between the parties. They have resolved t heir disputes. Therefore, the State has no objection to quash the First Information Report.

In the said circumstances, it would be appropriate, in the interest of justice, that the impugned First Information Report No. 146 of 2024, registered at police station Transit Camp, District Udham Singh Nagar, be quashed.

Accordingly, the impugned First Information Report No. 146 of 2024, registered at police station Transit Camp, District Udham Singh Nagar, is hereby quashed.

The criminal writ petition (WPCRL No. 784 of 2024) is disposed of accordingly.