SHADAB @ SHADAB ALI 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.0245 of 2025 dtd. 21/6/2025, under Ss. 117, 351 and 351(2) of the B.N.S. 2023, registered with Police Station Bazpur, District Udham Singh Nagar, 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 by petitioners, respondent No.3 (complainant) and respondent No.4 (victim).