RAMADHARI GANGWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition, petitioners have put to challenge the First Information Report No.110 of 2025 dtd. 23/4/2025, under Ss. 117(2), 324(4) and 352 BNS, 2023, registered at Police Station Transit Camp, District Udham Singh Nagar on the ground that an amicable settlement has been arrived at between the parties.

(2.) 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.

(3.) Petitioner no.1 (Ramchandra @ Ramadhari Gangwar), petitioner no.2 (Karan Gangwar) and respondent no.4/informant (Mr. Anil Kumar, S/o Maan Singh) are present in the Court, duly identified by their respective counsel.