ASIF KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India, whereby the petitioners have put to challenge FIR No.139 of 2025 dtd. 13/2/2025, under Ss. 115(2), 133, 190, 191(2), 351(2) and 352 of B.N.S. 2023, registered with Police Station Manglaur, District Haridwar, on the ground that parties have entered into an amicable settlement and they want to put this matter to rest.

(2.) For the said purpose, a joint compounding application has also been moved by the parties supported by their respective affidavits.

(3.) In the compounding application, it has been narrated by the parties that they have settled their dispute, after intervention of respectable persons of the society and both the parties do not want to proceed with the instant criminal proceedings.