FAEEM 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 FIR No.48 of 2025 dtd. 13/3/2025, under Ss. 115(2) and 191(2) of BNS 2023, registered with Police Station Dineshpur, 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 and signed duly supported by separate affidavits by petitioners and respondent Nos.4 to 6.