MOVEEN 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.69 of 2025 dtd. 14/2/2025, under Ss. 190, 191(1), 191(2), 191(3), 324(2), 333, 351(2), 352 of the B.N.S. Act, registered with Police Station Jaspur, District Udham Singh Nagar, 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 and signed duly supported by separate affidavits by petitioners and respondent No.4.