LAWS(UTN)-2025-5-61

HARPREET SINGH Vs. STATE OF UTTARAKHAND

Decided On May 07, 2025
HARPREET SINGH Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India, whereby petitioners have put to challenge F.I.R. No.0004 of 2025 dtd. 9/1/2025 under Ss. 109, 115(2), 191(2), 191(3), 324(2), 324(6), 351(3) and 352 of B.N.S.S. 2023 registered at Police Station Pulbhatta, District Udham Singh Nagar, on the ground that parties have entered into an amicable settlement and they want to put this matter to rest.

(2.) A joint compounding application has been moved on behalf of the parties seeking to compound offences under the aforesaid Sec. .

(3.) The ground for seeking compounding of offences is that parties have reached to the terms of compromise wherefor a settlement has also reached between them. It is thus, prayed that the present proceedings between the parties may be quashed in terms of the compromise arrived at between the parties.