VISHWAS DUTT SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India, whereby petitioners have put to challenge F.I.R. No.0237 of 2024 dtd. 1/12/2024, under Ss. 115(2), 118, 191(2) and 309(4) of B.N.S.S. 2023 registered at Police Station Prem Nagar, District Dehradun, on the ground that parties have entered into an amicable settlement and they want to put this matter to rest.

(2.) A joint compounding application has been moved on behalf of the parties seeking to compound offences under the aforesaid Sec. .

(3.) Petitioners as well as respondent nos.2 and 3 are present before this Court, who are duly identified by their respective counsel.