SALMAN 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.165 of 2024 dtd. 4/4/2024, under Sec. 307 IPC, registered with Police Station Kichha, District Udham Singh Nagar on the ground of settlement and compromise entered into between the parties.

(3.) Along with present criminal writ petition, a joint compounding application has also been filed by the parties, which is duly supported by separate affidavits of the parties.