NAVEEN GANGWANI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Vide this Court's previous orders dtd. 5/6/2025 and 17/6/2025, learned State Counsel was directed to bring on record the criminal history of the petitioner from DCRB, SCRB and NCRB. Today, learned State Counsel passed on to this Court written instruction dtd. 18/6/2025, which is taken on record. On this basis of the said instruction, it is submitted by learned State Counsel that no criminal case was found registered against the petitioner except the present one.

(3.) By means of the present writ petition, petitioner has put to challenge the First Information Report No.20 of 2024 dtd. 18/9/2024, for the offence punishable under Sec. 318(4) of the B.N.S. Act, 2023, registered with Police Station Narendra Nagar, District Tehri Garhwal, in view of the compromise entered into between the parties.