ASHUTOSH RAJAN 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.569 of 2024 dtd. 27/8/2024, under Ss. 115(2), 351(3), 352, 85 of the B.N.S. Act, 2023 and under Sec. 3/4 of the Dowry Prohibition Act, 1961, 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 No.3.