Unknown vs State Of Uttarakhand
2026 Latest Caselaw 1143 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand on 17 February, 2026

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                              CRLA No. 219 of 2024
                              Ashok Kumar Arya
                                                                     --Appellant
                                                      Versus
                              State of Uttarakhand
                                                                   --Respondent

Hon'ble Ashish Naithani, J., Mr. Shubham Dhariyal, learned counsel holding brief of Mr. Vikas Pande, learned counsel for the Applicant.

2. Mr. Dinesh Chauhan, learned Brief Holder for the State of Uttarakhand.

3. Mr. Rohit Kumar, learned counsel for the Complainant.

4. The present Criminal Appeal has been filed against the judgment and order dated 02.04.2024 passed by the learned Additional Sessions Judge-II, Haldwani, District Nainital, in Sessions Trial No. 53 of 2021.

5. The Appellant, who was earlier in jail under conviction, was subsequently granted bail by this Court on 05.08.2024.

6. A Compounding Application (Paper No. 87) has been filed on behalf of the parties, wherein it has been stated that the parties have arrived at a compromise and the matter may be decided in terms thereof.

7. Objections have been raised on behalf of the State with regard to the said Compounding Application.

8. Let the parties remain present before this Court along with their learned counsels on the next date fixed, so that this Court may interact with them and pass appropriate orders on the Compounding Application.

9. List this case on 18.03.2026.

(Hon'ble Ashish Naithani, J.) 17-02-2026

Shiksha