SHAHBAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition, petitioners have put to challenge the F.I.R. No.0134 of 2025 dtd. 2/5/2025, under Ss. 109, 115(2), 190, 191(2), 191(3), 309(4), 324(4), 351(2) and 351(3) of B.N.S. 2023 registered at Police Station Kaliyar Sharif, District Haridwar, in view of the compromise entered into between the parties.

(2.) A joint compounding application has been moved on behalf of the parties seeking to compound offences under the aforesaid Sec. .

(3.) Petitioner nos.1, 2, 7 and 10 are present, physically, in the Court while petitioner nos.3, 4, 5, 6 ' (petitioner no.6 is a minor and her affidavit is filed through her mother), 8, 9, 11, 12, 13, 14 and 15 are present before this Court, virtually. Respondent no.3 is also present before this Court through video conferencing. All of them are duly identified by their respective counsel.