NIPENDRA KUMAR \ MAHENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By means of the present writ petition, petitioners, in both the criminal writ petitions, have put to challenge the First Information Report No.0157 of 2025 dtd. 1/5/2025, under Ss. 316(2), 316(5), 318(4), 336(3), 338, 340(2) and 61(2) of the B.N.S. 2023, registered with Police Station Jaspur, District Udham Singh Nagar, in view of the compromise entered into between the parties.

(3.) Along with present criminal writ petition, joint compounding applications (IA Nos.1 of 2025) are filed, which are signed and duly supported by separate affidavits by petitioners and respondent No.3 (complainant).