EJAJ AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition, petitioners have put to challenge the F.I.R. No.285 of 2025 dtd. 19/6/2025, under Sec. 109 of B.N.S. 2023 registered at Police Station Rudrapur, District Udham Singh Nagar on the basis of compromise entered into 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 (Ejaj Ahmad), petitioner no.2 (Rizwan Ahmad @ Rizvi) and respondent no.3/informant (Mohd. Imranare present before this Court, duly identified by their respective counsel.