RAJVEER SINGH RAWAT 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.60 of 2025 dtd. 7/3/2025, under Sec. 420 IPC, registered with Police Station Doiwala, District Dehradun in view of the compromise entered into between the parties.

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