[Cites 3, Cited by 0]
Uttarakhand High Court
CRLA/173/2013 on 10 December, 2025
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's 2013:UHC:7028
order with
Signatures
(Compounding Appl. No.3163 o 2025)
In
CRLA No.157 of 2013
With
(Compounding Appl. No.468 of 2025)
In
CRLA No.173 of 2013
Hon'ble Ashish Naithani, J.
Mr. M.S. Pal, learned Senior Counsel
assisted by Ms. Ambreen Bano, learned counsel
for the Appellants.
2. Mr. Bhaskar Chandra Joshi, learned AGA
for the State.
3. Mr. Siddhartha Sah, learned counsel for
the complainant.
4. Both the criminal appeals have been filed
by the Appellants alongwith compounding
applications, same are supported with the
affidavits of appellant, complainant and injured
wherein parties have annexed their signatures.
5. By means of both criminal appeals,
appellant has sought quashing of the judgment
and order dated 22.03.2013 passed by learned
Sessions Judge, Rudrapur, District Udham Singh
Nagar in S.T. No.317 of 2010 (Crime No.385 of
2010) State vs. Deepak Jain and Another under
Sections 30 and 27 of Arms Act, registered at
P.S. Rudrapur, District Udham Singh Nagar.
6. Appellant, complainant as well as injured
are present in the Court. Appellant-Jai Chand
Jain in CRLA No.157 of 2013 is present through
V.C. They are duly identified by their respective
counsels.
7. Learned counsel for the parties have filed
their respective affidavits along with the
compounding application stating therein that
they do not wish to pursue the present criminal
case any further and a compromise has been
entered between them.
8. Learned State counsel has opposed the
compounding application.
9. Heard learned counsel for the parties and
perused the material available on record.
10. In view of the principle of law laid down
by Ho'ble the Apex Court in the case of Gian
Singh vs. State of Punjab reported in 2012
(10) SCC 303, criminal proceedings can be
quashed by this Court, if this Court is satisfied
that matter has been settled between the parties
amicably and parties are interest to restore peace
and harmony between them.
11. Having heard learned counsel for the
parties and in view of the above, the
compounding application is allowed. Entire
proceedings in both appeals arising out of S.T.
No.317 of 2010 (Crime No.385 of 2010) State
vs. Deepak Jain and Another under Sections 30
and 27 of Arms Act, registered at P.S. Rudrapur,
District Udham Singh Nagar are hereby
quashed.
12. Accordingly, both the criminal appeals
stand disposed of.
(Ashish Naithani, J.)
10.12.2025
Arti
ARTI SINGH Digitally signed by ARTI SINGH
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=487ed955e722ba65aab55409e686c12fb83a19325e8b66890fbee418e7b69c0d, postalCode=263001, st=UTTARAKHAND, serialNumber=26DC90E00D839E3E8714131F235087D2D87E133C57E7F4A7B2E734BE2521F982, cn=ARTI SINGH
Date: 2025.12.11 10:30:55 +05'30'
