ASHISH RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Learned State Counsel has passed on its counter affidavit before the Court, which is taken on record.

(3.) By means of the present writ petition, petitioners have put to challenge the First Information Report No.0270 of 2024 dtd. 25/8/2024, for the offences punishable under Ss. 109(1), 118(1), 126(2), 191(2), 191(3), 324(2) and 351(3) of the B.N.S. Act 2023, registered with Police Station Vikas Nagar, District Dehradun, in view of the compromise entered into between the parties.