[Cites 3, Cited by 0]
Uttarakhand High Court
C528/229/2026 on 18 February, 2026
2026:UHC:1060
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.229 of 2026
Hon'ble Alok Mahra, J.
Mr. Pankaj Kumar Sharma, Advocate
for the applicant.
Mr. Prabhat Kandpal, Brief Holder for
the State of Uttarakhand.
Ms. Arushi Batra, Advocate for
respondent no.2.
2. Present C-528 application is filed with
the prayer to quash the order dated
21.05.2019 passed by learned Additional
Chief Judicial Magistrate, Rishikesh, District
Dehradun in Criminal Case No.113 of 2015
on the basis of compromise between the
parties.
3. Respondent No. 2 lodged a First
Information Report against the applicant for
offences punishable under Section 498-A of
the Indian Penal Code and Sections 3/4 of
the Dowry Prohibition Act. Upon completion
of investigation, a charge-sheet was
submitted against the applicant under the
aforesaid provisions. The learned Additional
Chief Judicial Magistrate, Rishikesh, District
Dehradun, vide judgment and order dated
21.05.2019, convicted the applicant for the
offence punishable under Section 498-A
I.P.C. and sentenced him to undergo six
months' simple imprisonment along with a
fine of ₹5,000/-. The applicant was,
however, acquitted of the charges under
Sections 3/4 of the Dowry Prohibition Act.
Aggrieved by the said judgment and order
dated 21.05.2019, the applicant preferred a
Criminal Appeal before the Court of the
learned Ist Additional Sessions Judge,
Rishikesh, District Dehradun.
4. It is the case of the applicant that
respondent No.2 has since solemnized
2026:UHC:1060
marriage with another person and that the
parties have amicably resolved their
disputes. In this regard, a Compounding
Application being I.A. No. 1 of 2026 has also
been filed, praying that the offence be
permitted to be compounded in view of the
settlement arrived at between the parties.
5. Respondent no.2 joined the
proceedings through V.C. while applicant
personally appeared before this Court.
Parties are duly identified by their respective
counsel. Parties have also filed their
respective affidavits stating the facts of
compromise between them.
6. It is jointly submitted by the parties
that they have settled their scores.
7. Learned State Counsel vehemently
opposed the compounding application.
8. Hon'ble Supreme Court, in a catena of
its judgments, has observed that in cases
where because of the compromise 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.
9. Following the aforesaid ratio, present
compounding application is allowed. The
offences between the parties are permitted
to be compounded. As a result, impugned
order dated 21.05.2019 passed by learned
Additional Chief Judicial Magistrate,
Rishikesh, District Dehradun is hereby
quashed.
10. C-528 application stands disposed of.
(Alok Mahra, J.)
18.02.2026
Arpan
ARPAN Digitally signed by ARPAN JAISWAL
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF
UTTARAKHAND,
2.5.4.20=eabb68a3895e41937c266c23964c0485365445e3a20dddb739
JAISWAL
3398f9fe45ba3e, postalCode=263001, st=UTTARAKHAND,
serialNumber=060FC17022BEAE3DE215D68D9D454C5109CB98744635
1E4DF04AADAA2C2CEA66, cn=ARPAN JAISWAL
Date: 2026.02.18 17:19:36 +05'30'
