KAMAL DEV 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.0005 of 2025 dtd. 2/1/2025, under Sec. 109(1) of BNS 2023, 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 petitioner, respondent Nos.3 and 4.