KANHAIYA BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition, petitioners have put to challenge the First Information Report No.0024 of 2024 dtd. 9/11/2024, under Ss. 85, 115, 351(2) and 352 of BNS, 2023, registered with Police Station Sult, District Almora on the basis of compromise entered into between the parties.

(2.) Along with present criminal writ petition, a joint compounding application has also been filed by the parties, which is duly supported by separate affidavits of the parties.

(3.) In the compounding application, it has been stated that the dispute between the parties is purely a matrimonial dispute and petitioner no.1 (husband) and respondent no.3(wife) have entered into compromise and decided to live separately in future and for that, they have filed a petition under Sec. 13-B of the Hindu Marriage Act, which is registered as O.S. No.30 of 2025 in the court of Family Judge, Almora wherein the date of second motion is fixed for 10/10/2025. Thus, respondent no.3 does not want to prosecute the petitioners.