INDERJEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, petitioner has impugned F.I.R. No.0378 of 2024 dtd. 24/11/2024 under Ss. 115(2) and 191(2) of B.N.S. 2023 registered at Police Station Sitarganj, District Udham Singh Nagar.

(2.) It is contended by learned counsel for the petitioners that for the same incident as alleged in the impugned F.I.R., the petitioner has also lodged an F.I.R. on 23/11/2024 under Ss. 115(2), 191(2), 351(3) and 352 of B.N.S. 2023.

(3.) In order to put pressure upon the petitioner, wife of the accused in F.I.R. of the petitioner, has lodged the impugned F.I.R. and the Police, instead of investigating the crime, is pressurizing the parties to compromise.