CRLR/261/2022
2022 Latest Caselaw 1660 UK

Citation : 2022 Latest Caselaw 1660 UK
Judgement Date : 27 May, 2022

Uttarakhand High Court

CRLR/261/2022 on 27 May, 2022

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                         COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRLR No.261 of 2022
                                  Hon'ble R.C. Khulbe, J.

Mr. Paritosh Dalakoti, learned counsel for the revisionist.

Mr. Kuldeep Singh Rawal, learned A. G. A. for the State.

Mr. Hemant Pant, learned counsel for the private respondent.

This criminal revision is preferred against the judgment and order dated 11.01.2022 passed by 2nd Judicial Magistrate, Haldwani, District Nainital, in Criminal Case No.1573 of 2016, "Mohammad Javed Vs. Mohd. Suleman" as well as order dated 26.04.2022, passed by 2nd Additional District and Session Judge, Haldwani, District Nainital, in Criminal Appeal No.10 of 2022 "Mohammad Suleman vs. State of Uttarakhand and another".

Admit.

Compounding Application (IA/01/2022) has been moved, which is supported by affidavit; the revisionist and the respondent complainant are present before the Court; they fairly submitted that compromise had taken place between the parties; the complainant Mohd. Javed has already received the amount. In these circumstances, the compounding application is liable to be allowed, accordingly allowed and the order dated 11.01.2022 passed by 2nd Judicial Magistrate, Haldwani, District Nainital in Criminal Case No.1573 of 2016 Mohd. Javed vs. Suleman as well as order dated 26.04.2022 passed by 2nd Additional District and Session Judge, Haldwani, District Nainital, in Criminal Appeal No.10 of 2022 are hereby set-aside, accordingly, the revisionist is hereby acquitted, on the basis of compromise taken place between the parties, on the basis of compounding, subject to deposition of 15% of the cheque amount before the Court during the course of the day.

All pending applications stand disposed of.

(R.C. Khulbe, J.) 27.05.2022 R.Bisht