SHIVANI 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.568 of 2024 dtd. 27/8/2024, under Ss. 115(2), 191(2), 351(3) and 74 of the B.N.S. Act, 2023, registered with Police Station Kotwali Roorkee, District Haridwar, 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, which is signed and duly supported by separate affidavits of petitioners and respondent Nos.3 to 5.