Uttarakhand High Court
WPCRL/479/2021 on 16 March, 2021
Author: N.S. Dhanik
Bench: N.S. Dhanik
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WPCRL No. 479 of 2021
Hon'ble N.S. Dhanik, J.
Mr. Manav Sharma, learned counsel for the petitioners.
Mr. A.K. Sah, learned Deputy Advocate General for the State.
Mr. Mayank Pandey, learned counsel for respondent nos. 3, 4 & 5. Present writ petition has been filed for quashing the FIR dated 06.02.2021 arising out of FIR No. 0042 of 2021, under Sections 147, 148, 149, 325, 504 & 506 of IPC, P.S. Bazpur, District Udham Singh Nagar.
A joint compounding application (IA No. 1/2021) has been filed by parties.
Petitioner no. 1 (Chetan Sharma), petitioner no. 2 (Ravindra Sharma @ Kaka, petitioner no.3 (Netrapal Sharma), Petitioner no. 5 (Ravindra Sharma @ Bittu) as well as the respondent no. 3 (Gurdeep Singh), respondent no. 4 (Harpreet Singh), and respondent no. 5 (Manpreet Singh) are present in the Court today, duly identified by their respective counsels. They admit the settlement.
Petitioner nos. 4 & 6 are not present in the Court today. At the joint request of learned counsel for the parties, list this matter on 26.03.2021.
On the next date fixed, petitioner nos. 4 & 6 are directed to appear in person.
Meanwhile, State may file objections to the compounding application.
Having heard learned counsel for the parties and on perusal of the papers brought on record, as an interim measure, it is directed that pursuant to the impugned FIR, no coercive measure shall be taken against the present petitioners till the next date of listing provided the petitioners cooperate in the investigation.
(N.S. Dhanik, J.) 16.03.2021 AK