WPCRL/618/2026
2026 Latest Caselaw 2940 UK

Uttarakhand High Court

WPCRL/618/2026 on 10 April, 2026

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

                                                                       2026:UHC:2621
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                   COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPCRL/618/2026
                               With
                               Compounding Application No. 1 of 2026
                               Hon'ble Rakesh Thapliyal, J.

1. Mr. Deep Chandra Joshi, learned counsel for the petitioners.

2. Mr. G.S. Sandhu, learned Addl. Advocate General with Mr. Himanshu Sain, learned A.G.A. for the State.

3. Mr. Shrey Joshi, learned counsel for the complainant.

4. The instant writ petition has been moved by the petitioner Deshraj, S/o Shri Hiraymal and Sachin Kumar, S/o Shri Rampal for quashing of the FIR dated 12.01.2026, bearing FIR No. 0056 of 2026 registered at P.S. Laksar District Haridwar wherein complainant/ respondent no. 3 implicated both the petitioners for the offences punishable under Sections 115(2), 132 and 221 of BNS 2023.

5. The writ petition is supported with the compounding application, i.e., IA No. 1 of 2026 with the affidavits of petitioners and respondent no. 3 complainant who are present in Court and are identified by their respective counsel.

6. Respondent no. 3 herein is the complainant and is the public servant who lodged the FIR against the petitioners.

7. It is contended in the compounding application that after lodging the FIR the petitioners tender their apology and submits that they will not repeat such an incident in future, and, as such, the respondent/complainant who is present in Court does not want to pursue the FIR.

7. Mr. Sandhu, learned Addl. Advocate General for the State submits that except the offence punishable under Section 115 (2) of BNS 2023, rest of the offences punishable under Sections 132 and 221 of BNS 2023 are not compoundable, however, if the parties have 2026:UHC:2621 settled their dispute amicably and the complainant does not want to pursue the impugned FIR there is no useful purpose to go with the investigation.

8. After hearing the arguments of the learned counsel for the parties and taking into consideration that the complainant does not want to pursue the FIR since they have settled the dispute and the petitioners who are present in Court also undertakes that they will not indulge in any activity in future and will abide by law, this Court is of the view that compounding application deserves to be allowed.

9. Accordingly, the instant writ petition and the compounding application are allowed. The impugned FIR dated 12.01.2026 registered at P.S. Laksar District Haridwar is hereby quashed.

10. Pending application, if any, also stands disposed of.

(Rakesh Thapliyal, J.) 10.04.2026 Parul 2026:UHC:2621