FURKAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition, petitioners have put to challenge the FIR No.0285 of 2025 dtd. 9/7/2025, under Ss. 115(2), 190, 191(2), 191(3), 333 and 351(2) of B.N.S. 2023, registered with Police Station Ranipur, District Haridwar, in view of the compromise entered into between the parties.

(2.) A joint compounding application along with present criminal writ petition, signed by all the petitioners and respondent nos.3 to 8 has been filed, which is duly supported by separate affidavits of the parties.

(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 first information report be quashed in terms of the compromise arrived at between the parties.