BABAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By means of the present writ petition, petitioners have put to challenge the First Information Report No.0268 of 2024 dtd. 23/8/2024, for the offences punishable under Ss. 109(1), 115(2), 191(2), 351(3), 352 and 74 of BNS 2023, registered with Police Station Vikas Nagar, District Dehradun, in view of the compromise entered into between the parties.

(3.) Along with present criminal writ petition, a joint compounding application (IA/1/2024) is filed and signed duly supported by separate affidavits by petitioners, respondent Nos.3 and 4.