RAHUL RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By means of the present writ petition, petitioners have put to challenge the First Information Report No.127 of 2024 dtd. 6/7/2024, under Ss. 323 and 506 IPC, registered with Police Station Mukhani, 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 petitioners and respondent No.2.