Samreen vs State Of Uttarakhand And Another
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Uttarakhand High Court

Samreen vs State Of Uttarakhand And Another on 20 September, 2024

Author: Ravindra Maithani

Bench: Ravindra Maithani

   HIGH COURT OF UTTARAKHAND AT NAINITAL

      Criminal Misc. Application No. 531 of 2024
Samreen                                                ..........Petitioner
                                    Vs.
State of Uttarakhand and another                   ........ Respondents


Present :   Ms. Manju Bahuguna, Advocate for the petitioner.
            Mr. S.C. Dumka, AGA for the State/respondent no.1.
            Mr. D.N. Sharma, Advocate for respondent no.2.



                               JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The petitioner seeks quashing of charge-sheet

dated 12.03.2021, filed in FIR No.54 of 2021, dated

04.02.2021, under Sections 504, 506 IPC and Sections

3(1)(r) of the Scheduled Castes and the Scheduled Tribes

(Prevention of Atrocities) Act, 1989, Police Station Kichha,

District Udham Singh Nagar, cognizance order dated

23.09.2021, passed in Sessions Trial No.425 of 221, State

vs. Samreen, by the court of Special Sessions Judge,

Rudrapur, District Udham Singh Nagar ("the case") as

well as entire proceeding of the case on the basis of

amicable settlement between the parties. A joint

compounding application has also been filed supported by

the affidavits.

2. Heard learned counsel for the parties and

perused the record.

3. Learned counsel for the parties would submit

that the parties have settled the dispute amicably; the

parties are the residents of the same locality.

4. The petitioner and the respondent no.2 are

before the Court, as identified by their respective counsel.

They have verified the compromise. They have stated that

they have settled the dispute amicably.

5. Having considered the nature of the offence

and other attending factors, this Court is of the view that

the petition may be decided on the basis of compromise

between the parties. Accordingly, the petition deserves to

be allowed.

6. The petition is allowed. The charge-sheet dated

12.03.2021, cognizance order dated 23.09.2021 as well as

entire proceedings of the case, are hereby quashed.

7. Compounding Application (IA) No.1 of 2024

stands disposed of accordingly.

(Ravindra Maithani, J.) 20.09.2024 Sanjay