VIPIN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India, whereby petitioner has put to challenge FIR No.0045 of 2024 dtd. 5/9/2024, under Ss. 125(a) and 281 of B.N.S. 2023, registered with Police Station Lohaghat, District Champawat, 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 and both do not want to proceed with the instant criminal proceedings.