VIKAS GUPTA 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.72 of 2025 dtd. 18/2/2025, under Ss. 318(4), 351(2), 308(7) and 61 BNS, registered with Police Station Kashipur, District Udham Singh Nagar in view of the compromise entered into between the parties.

(3.) Learned counsel for the petitioners submits that during investigation, petitioner no.1-Vikas Gupta was arrested by the police and presently, he is languishing in jail. He further submits that on behalf of petitioner no.1-Vikas Gupta, his wife- Smt. Sweta Gupta is doing pairvi. To this effect, petitioner no.1 has signed an authority letter in favour of Smt. Sweta Gupta.