FIROJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, petitioners have put a challenge to the First Information Report No.0734 of 2024 under Ss. 109(1), 190, 191(2), 191(3) of Bhartiya Nyaya Sanhita, 2023 dtd. 27/8/2024 registered with Police Station Manglore, District Haridwar annexure 1 to the writ petition. Alongwith the writ petition a joint compounding application has been moved by the petitioners as well as respondent no.3-Sahdat Ali/informant supported by affidavit, wherein it has been stated that respondent no.3 does not want to pursue the matter any further.

(2.) All the petitioners except petitioner no.9 as well as respondent no.3-informant are present before this Court. They are duly identified by their respective counsel. Petitioner no.9 could not appear before this Court as he cannot travel due to his ligament operation done on 14/10/2024. His presence is exempted.

(3.) On intervention of the elders of the locality and the family members, the parties have entered into compromise and they are ready to compound the offence alleged against the petitioners.