Uttarakhand High Court
CRLR/699/2024 on 26 August, 2025
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reports, orders
SL. or proceedings
Date COURT'S OR JUDGES'S ORDERS
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26.08.2025 IA No.03 of 2025 (Compounding Application)
In
CRLR No. 699 of 2024
Hon'ble Ashish Naithani, J.
Mr. Sanjay Kumar, learned counsel for the
revisionists.
2. Mr. B. C. Joshi, learned A.G.A. assisted by
Mr. Vijay Bhandari, learned Brief Holder for the
State.
3. Mr. Avnish Kumar, learned counsel for the
complainant.
4. The present criminal revision under Section
438 read with Section 442 of BNSS, 2023 is moved
on behalf of the revisionists, Mohd. Husain S/o
Ameer Husain and Nanhe S/o Buddha against the
Complainant, Baljeet Singh S/o Kala Singh; the
present criminal revision comes with the prayer to
quash/set-aside the impugned judgement & order
dated 15.05.2023 passed by learned Additional
Chief Judicial Magistrate, Kashipur, District
Udham Singh Nagar in Criminal Case No.3715 of
2014, titled as "State of Uttarakhand vs. Babu Ram
& Others", and the impugned judgment and order
dated 28.08.2024 passed by learned 1st Additional
Session Judge, Kashipur, District Udham Singh
Nagar in Criminal Appeal No.53 of 2023, titled as
"Mohd. Husain vs. State of Uttarakhand" and
Criminal Appeal no.52/2023, titled as "Nanhe vs.
State of Uttarakhand".
5. The Compounding Application (IA No.03 of
2025) is also annexed with the present criminal
revision that is supported with the affidavits of the
revisionist no.2, complainant and aggrieved persons
and the said application is being endorsed by the
learned counsel for the revisionists and complainant
& aggrieved persons, Sanjay Kumar, Advocate and
Mr. Avnish Kumar, Advocate respectively.
6. The Revisionist No.2, Nanhe and
Complainant, Baljeet Singh & aggrieved persons,
Sohan Singh and Rajendra Singh are present before
this Court, who are identified by their respective
counsel.
7. After interacting with the parties, especially
with the complainant and aggrieved persons, they
make a statement that the dispute between the
parties has now been resolved amicably by mutual
consent and they wish to compound the matter with
the revisionist no.2 and also do not want to proceed
with the matter further, therefore, the proceedings
and other consequential order arising out of the
F.I.R. lodged by the complainant may be quashed.
8. Learned State counsel poses his formal
objection in this regard, however, he submits that
the offence in the present matter is compoundable.
9. In view of the above, the compounding
application is allowed. The impugned judgement &
order dated 15.05.2023 passed by learned
Additional Chief Judicial Magistrate, Kashipur,
District Udham Singh Nagar in Criminal Case
No.3715 of 2014, titled as "State of Uttarakhand vs.
Babu Ram & Others", and the impugned judgment
and order dated 28.08.2024 passed by learned 1st
Additional Session Judge, Kashipur, District
Udham Singh Nagar in Criminal Appeal No.53 of
2023, titled as "Mohd. Husain vs. State of
Uttarakhand" and Criminal Appeal no.52/2023,
titled as "Nanhe vs. State of Uttarakhand", is
hereby quashed qua the revisionist no.2, Nanhe S/o
Buddha.
10. The offence under Section 411 of IPC qua the
revisionist no.2, Nanhe S/o Buddha is compounded.
Consequent to it, the revisionist no.2, Nanhe stands
acquitted of the charge under Section 411 of IPC.
11. List this matter on 23.09.2025.
(Ashish Naithani, J.)
26.08.2025
Akash
