VIKAS CHAUDHARY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition, petitioners have put to challenge the First Information Report No.0023 of 2025 dtd. 18/1/2025, under Ss. 409, 504 and 506 IPC, registered at Police Station Transit Camp, District Udham Singh Nagar on the ground that an amicable settlement has been taken between the parties.

(2.) 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.

(3.) Petitioner no.1(Vikas Chaudhary), petitioner no.2 (Ananta Jain, appeared through V.C.), petitioner no.3 (Deepak Pathak) and respondent no.4 (Mukesh Kumar Rathore) are present in the Court, duly identified by their respective counsel.