Jeevan Chand @ Sameer Nayak vs State Of Uttarakhand And Others
2023 Latest Caselaw 2552 UK

IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
       Criminal Writ Petition No. 1214 of 2023
                         With
         Compounding Application IA No.1 of 2023

Jeevan Chand @ Sameer Nayak                   ......Petitioner

                             Vs.

State of Uttarakhand and Others            ..... Respondents

Mr. Saurav Adhikari, Advocate for the petitioner.
Mr. Amit Bhatt, D.A.G. for the State.
Mr. B.S. Bhandari, Advocate for the respondent nos.3 and 4.

                        JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The petitioner seeks quashing of the FIR

No.18 of 2023, under Sections 354, 504 and 506 IPC,

Police Station Kahnsyu, District- Nainital, on the basis

of amicable settlement between the parties. A joint

compounding application has been filed along with the

affidavits.

2. Heard learned counsel for the parties and

perused the record.

3. According to the FIR, on 05.08.2023, the

petitioner molested the sister of the informant, who is

respondent no.3

4. Learned counsel for the parties would

submit that the parties are resident of the same

village; it was a small dispute which has been

aggravated to the extent that the FIR has been lodged.

5. The petitioner, the respondent no.3/the

victim and the respondent no.4/the informant are

present in person before the Court. They are identified

by their respective counsel. They have accepted the

compromise.

6. Having considered 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 petition is allowed. The

FIR No.18 of 2023, under Sections 354, 504 and 506

IPC, Police Station Kahnsyu, District- Nainital, is

hereby quashed.

8. Compounding Application No. 01 of 2023

stands disposed of, accordingly.

(Ravindra Maithani, J.) 28.08.2023 Ravi Bisht