MUKUL RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India, whereby petitioners have put to challenge FIR No.0254 of 2025 dtd. 17/3/2025, under Ss. 115(2), 126(2), 190, 191(2), 191(3), 351(2), 352 of B.N.S. 2023 and 3(1), 3(1)(r), 3(1)(s) of The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered with Police Station Manglaur, District Haridwar, on the ground that parties have entered into an amicable settlement and they want to put this matter to rest.

(2.) For the said purpose, a joint compounding application has also been moved by the parties supported by their respective affidavits.

(3.) In the compounding application, it has been narrated by the parties that they have settled their dispute and both do not want to proceed with the instant criminal proceedings.