ABDUL GANI 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.0039 of 2025 dtd. 8/2/2025, under Ss. 115, 351(2), 351(3), 352 and 74 of the B.N.S. 2023, registered with Police Station Haldwani, District Nainital, in view of the compromise entered into between the parties.

(3.) Along with present criminal writ petition, a joint compounding application (IA/1/2025) is filed, which is signed and duly supported by separate affidavits by petitioners and respondent No.3 (complainant).