IRSHAD 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.0205 of 2025 dtd. 2/3/2025, under Ss. 3/4 of Muslim Women (Protection of Rights on Marriage), Act, 2019 and Ss. 115(2), 333, 351(2), 352, 64(2)(m), 77, 79 of BNS, 2023, registered with Police Station Manglore, District Haridwar in view of the compromise entered into between the parties.

(3.) Along with present criminal writ petition, a joint compounding application signed by all the petitioners and respondent no.3 has been filed, which is duly supported by separate affidavits of the parties.