C528/389/2026

Citation : 2026 Latest Caselaw 1876 UK
Judgement Date : 12 March, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

C528/389/2026 on 12 March, 2026

                                                                  2026:UHC:1645
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions               COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               C528 No.389 of 2026
                               Hon'ble Alok Mahra, J.

Mr. Vikas Kumar Guglani, Advocate for the applicants.

Mr. Pradeep Lohani, Brief Holder for the State of Uttarakhand.

Mr. Rishabh Bisht, Advocate for respondent nos.2 & 3.

2. Present C-528 application is filed with the prayer to set-aside/quash the charge sheet dated 06.07.2023, summoning/cognizance order dated 09.08.2023 and the entire proceedings of Special Sessions Trial No.639 of 2023, pending in the Court of learned F.T.C./Additional Sessions Judge/Special Judge (POCSO), Rudrapur, District Udham Singh Nagar on the basis of compromise between the parties.

3. Compounding application (I.A. No.1 of 2026) is also filed in the matter wherein it is prayed to compound the offence between the parties.

4. Parties are also present before this Court, who are duly identified by their respective counsel. They have also filed their respective affidavits stating the facts of compromise between them.

5. It is jointly submitted by the parties that they have settled their scores.

6. Learned State Counsel vehemently opposed the compounding application.

7. Hon'ble Supreme Court, in a catena 2026:UHC:1645 of its judgments, has observed that in cases where because of the compromise arrived at between the parties, possibility of conviction is remote and bleak, the High Court may quash the criminal proceedings as continuation of the same would cause great prejudice and injustice to the accused.

8. Following the aforesaid ratio, present compounding application is allowed. The offences between the parties are permitted to be compounded. As a result, entire proceedings of Special Sessions Trial No.639 of 2023, pending in the Court of learned F.T.C./Additional Sessions Judge/Special Judge (POCSO), Rudrapur, District Udham Singh Nagar, are hereby quashed.

9. C-528 application stands disposed of.

(Alok Mahra, J.) 12.03.2026 Arpan ARPAN Digitally signed by ARPAN JAISWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=eabb68a3895e41937c266c23964c0485365445e3a20dddb7 JAISWAL 393398f9fe45ba3e, postalCode=263001, st=UTTARAKHAND, serialNumber=060FC17022BEAE3DE215D68D9D454C5109CB98744 6351E4DF04AADAA2C2CEA66, cn=ARPAN JAISWAL Date: 2026.03.12 16:30:28 +05'30' 2026:UHC:1645