JUBAIR 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.163 of 2025 dtd. 17/4/2025, under Ss. 115(2), 351(2) and 352 of the B.N.S. Act, 2023, registered with Police Station Ranipur, District Haridwar, 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.