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Judgment
By means of present writ petition, the petitioner has sought quashing of the FIR dated 18.11.2016 registered as Case Crime No. 315 of 2016, for the offence punishable under section
308 IPC, registered at P.S. Kotdwara, District Pauri Garhwal.
Learned counsel for the petitioner, and learned counsel for respondent no. 3 (complainant) state that parties have settled their dispute amicably and there is no dispute between the petitioner and respondent no. 3. It is further submitted that the complainant does not want to prosecute the petitioner. A compounding application no. 2491 of 2017, is filed supported by an affidavit.
Girish Chandra Dhyani (petitioner) identified by his counsel Mr. Navnish Negi, Advocate, and Smt. Abha (respondent no. 3) identified by his counsel Mr. T.S. Phartiyal, Advocate are present in the Court and submit that they have entered into compromise and decided to live together happily as husband and wife. The complainant (respondent no. 3) does not want to prosecute the petitioner.
In view of above, the writ petition is allowed. FIR dated 18.11.2016 registered as Case Crime No. 315 of 2016, for the offence punishable under section 308 IPC, registered at P.S.
Kotdwara, District Pauri Garhwal, is hereby quashed.
(Compounding application no. 2491 of 2017 stands disposed of).