SANDEEP Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India, whereby petitioners have put to challenge F.I.R. No.0241 of 2025 dtd. 15/3/2025, under Ss. 115(2), 127(2), 140(3), 190, 191(2), 191(3), 333, 351(2), 352, 76 of B.N.S. 2023, and 3(1)(r) and 3(1)(s) of S.C.S.T. Act, 1989, registered with Police Station Manlaur, District Haridwar, on the ground that parties have entered into an amicable settlement and they want to put this matter to rest.

(2.) A joint compounding application has been moved on behalf of the parties seeking to compound the offences under Ss. 115(2), 127(2), 140(3), 190, 191(2), 191(3), 333, 351(2), 352, 76 of B.N.S. 2023, and 3(1)(r) and 3(1)(s) of S.C.S.T. Act, 1989.

(3.) The ground for seeking compounding of offences is that parties have reached to the terms of compromise wherefor a settlement has also reached between them. It is thus, prayed that the present proceedings between the parties may be quashed in terms of the compromise arrived at between the parties.