KUNWARJEET SINGH 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.368 of 2024 dtd. 24/8/2024, under Sec. 318 (4) of Bhartiya Nyay Sanhita, 2023, registered with Police Station Bazpur, District Udham Singh Nagar along with other ancillary reliefs.

(3.) Along with present criminal writ petition, a joint compounding application signed by the petitioners and respondent no.3 has been filed, which is duly supported by separate affidavits of the parties.