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C528/1772/2025
2026 Latest Caselaw 1104 UK

Citation : 2026 Latest Caselaw 1104 UK
Judgement Date : 16 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

C528/1772/2025 on 16 February, 2026

                                                                      2026:UHC:972
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions               COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               C528 No.1772 of 2025
                               Hon'ble Alok Mahra, J.

Mr. Pankaj Kumar Sharma, Advocate for the applicants.

Mr. Vikas Uniyal, Brief Holder for the State of Uttarakhand.

Mr. Aakib Ahmed, Advocate for respondent no.2.

2. Present C-528 application is filed with the prayer to set-aside/quash the charge sheet dated 19.03.2024, summoning order dated 09.04.2024 and the entire proceedings of Criminal Case No.242 of 2024, pending in the Court of learned Additional Chief Judicial Magistrate, Dehradun on the basis of compromise between the parties.

3. Compounding application (I.A. No.3 of 2026) is also filed in the matter wherein it is prayed to compound the offence between the parties.

4. Parties appeared before this Court, who are duly identified by their respective counsel. Parties have also filed their respective affidavits stating the facts of compromise between them.

5. It is jointly submitted by the parties that they have settled their scores.

6. Learned State Counsel vehemently opposed the compounding application.

7. Hon'ble Supreme Court, in a catena of its judgments, has observed that in cases where because of the compromise 2026:UHC:972

arrived at between the parties, possibility of conviction is remote and bleak, the High Court may quash the criminal proceedings as continuation of the same would cause great prejudice and injustice to the accused.

8. Following the aforesaid ratio, present compounding application is allowed. The offences between the parties are permitted to be compounded. As a result, entire proceedings of Criminal Case No.242 of 2024, pending in the Court of learned Additional Chief Judicial Magistrate, Dehradun, are hereby quashed.

9. C-528 application stands disposed of.

(Alok Mahra, J.) 16.02.2026 Arpan

ARPAN Digitally signed by ARPAN JAISWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=eabb68a3895e41937c266c23964c0485365445e3a20dddb

JAISWAL 7393398f9fe45ba3e, postalCode=263001, st=UTTARAKHAND, serialNumber=060FC17022BEAE3DE215D68D9D454C5109CB98744 6351E4DF04AADAA2C2CEA66, cn=ARPAN JAISWAL Date: 2026.02.16 17:08:26 +05'30'

 
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