Akhlakh Kureshi vs State Of Uttarakhand And Another
2022 Latest Caselaw 1007 UK

   HIGH COURT OF UTTARAKHAND AT NAINITAL


      Criminal Misc. Application No. 399 of 2022

Akhlakh Kureshi                                       ........... Petitioner

                                      Vs.

State of Uttarakhand and another                      ........ Respondents



Present : Mr. Dinesh Kumar Tyagi, Advocate for the petitioner.
          Mr. Lalit Miglani, A.G.A. for the State/respondent no.1.
          Mr. Naman Kamboj, Advocate for respondent no.2.



                                JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The challenge in this petition is made to the

proceedings of Criminal Case No. 3325 of 2015, State

vs. Nadeem Chauhan and others, under sections 420,

467, 468, 471, 120-B, 504 and 506 IPC, pending in

the court of Judicial Magistrate 1st Class Dehradun

(for short, "the case"), on the basis of amicable

settlement between the parties.

2. A joint compounding application has also

been filed supported by the affidavits of the petitioner

and respondent no.2. It is submitted that some of the

co-accused have already compounded the matter in

Criminal Misc. Application (C-482) No. 1192 of 2018.

3. Heard learned counsel for the parties and

perused the record.

4. Learned counsel for the parties would

submit that they have amicably settled the dispute.

5. The respondent no.2, as identified by his

counsel, is present before the Court. The petitioner is

represented by Mr. Dinesh Kumar Tyagi. He would

submit that the petitioner had started from Meerut

and he is in Nainital but he is still in the car because

there is some problem with his leg. The respondent

no.2 has accepted the compromise. He would submit

that he does not want to proceed with the case.

6. The parties have settled the dispute

amicably. Therefore, having considered the nature of

the offence and all the attending factors, this Court is of

the view that it is a case which may be decided on the

basis of amicable settlement between the parties.

Accordingly, the petition deserves to be allowed.

7. Accordingly, the instant petition is allowed.

The proceedings of the case, is hereby quashed qua

the petitioner.

8. Compounding application stands disposed

of accordingly.

(Ravindra Maithani, J.) 30.03.2022 Nahid