ABHISHEK ARYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By means of the present writ petition, petitioner has put to challenge the First Information Report No.0011 of 2025 dtd. 26/1/2025, under Ss. 115(2), 351(2), 64 and 74 of Bhartiya Nyay Sanhita, 2023, registered with Police Station Kathgodam, District Nainital on the ground of settlement and compromise entered into between the parties.

(3.) Along with present criminal writ petition, a joint compounding application has also been filed by the parties, which is duly supported by separate affidavits of the parties.