MOHD BILAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By means of the present writ petition, petitioner has put to challenge the First Information Report No.0202 of 2025 dtd. 8/6/2025, for the offences punishable under Ss. 109, 115(2), 126(2), 190, 191(2), 191(3), 3(5) and 324(2) of BNS 2023, registered with Police Station Ram Nagar, District Nainital, in view of the compromise entered into between the parties.

(3.) Along with present criminal writ petition, a joint compounding application (IA/1/2025) is filed and signed duly supported by separate affidavits by Sher Khan-representative of petitioner, since petitioner is in jail, and respondent No.3.