Vijendra Lakhera Alias Vijendra Dutt ... vs State Of Uttarakhand And Another
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Uttarakhand High Court

Vijendra Lakhera Alias Vijendra Dutt ... vs State Of Uttarakhand And Another on 19 February, 2026

                                                                                         2026:UHC:1109

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                              C-528 No. 246 of 2026
                              With
                              Compounding Application (IA No.01 of 2026)
                              Vijendra Lakhera alias Vijendra Dutt Lakhera and Another
                                                                  --Applicants
                                                     Versus
                              State of Uttarakhand and Another
                                                                --Respondents

Hon'ble Ashish Naithani, J., Mr. Nivesh Bahuguna, learned counsel for the Applicants.

2. Mr. G.C. Joshi, learned Brief Holder for the State of Uttarakhand.

3. Mr. Reituparna Joshi, learned counsel for Respondent No.

4. The present application under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, has been filed on behalf of the Applicants - Vijendra Lakhera alias Vijendra Dutt Lakhera and Anil Kumar Verma - against Respondent No. 2- Smt. Aasha Negi, seeking quashing of the charge-sheet dated 18.01.2016 and the entire proceedings of Criminal Case No. 1169 of 2019, "State vs. Vijendra Lakhera and Others", for the offence punishable under Sections 120B, 420, 467, 468 and 471 IPC, registered at Police Station Doiwala, District Dehradun, pending in the Court of learned Judicial Magistrate, Doilwala, District Dehradun qua the Applicants.

5. Along with the present application under Section 528, a joint Compounding Application (I.A. No. 01 of 2026) has been filed, duly signed by the parties and supported by their respective affidavits, stating that the parties have amicably settled the dispute and that the matter may accordingly be compounded.

6. Today, the Applicants are present in person and are duly identified by Mr. Nivesh Bahuguna, Advocate. Respondent No. 2 2026:UHC:1109

- Smt. Aasha Negi is also present in person and has been duly identified by Mr. Reituparna Joshi, Advocate.

7. The Court interacted with Respondent No. 2 and with the Applicants. During the interaction, they stated that they do not wish to pursue the matter any further and have no objection if the compounding application is allowed.

8. Heard learned counsel for the parties and perused the record.

9. In light of the legal principles laid down by the Hon'ble Supreme Court in Gian Singh v. State of Punjab, (2012) 10 SCC 303, and Dimpey Gujral v. Union Territory of Chandigarh, Transfer Petition (Criminal) No. 115 of 2012, decided on 06.12.2012, this Court is mindful that criminal proceedings may be quashed where the parties have amicably resolved their dispute, particularly when such settlement promotes peace and fosters harmony.

10. Per contra, learned State Counsel has raised a preliminary objection, contending that some of the offences involved are non- compoundable.

11. However, considering the overall facts and circumstances of the case, the voluntary compromise between the parties, and the clear and unequivocal stand taken by Respondent No. 2, this Court is of the considered view that the ends of justice would be met by quashing the Criminal Case No. 1169 of 2019, "State vs. Vijendra Lakhera and Others", for the offence punishable under Sections 120B, 420, 467, 468 and 471 IPC, registered at Police Station Doiwala, District Dehradun, pending in the Court of learned Judicial Magistrate, Doilwala, District Dehradun qua the Applicants.

12. Accordingly, the Compounding Application (I.A. No. 01 of 2026) is allowed. The entire proceedings of Criminal Case No. 2026:UHC:1109 1169 of 2019, "State vs. Vijendra Lakhera and Others", for the offence punishable under Sections 120B, 420, 467, 468 and 471 IPC, registered at Police Station Doiwala, District Dehradun, pending in the Court of learned Judicial Magistrate, Doilwala, District Dehradun, are hereby quashed qua the Applicants.

13. The Criminal Miscellaneous Application filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, is accordingly disposed of.

(Ashish Naithani, J.) 19-02-2026

SHIKSHA SB

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF

2.5.4.20=3410ef86ae41ec9fbabcd5dba6b3a2c24b5aa08b09c12f21

BINJOLA 822fbd40bf639b1c, postalCode=263001, st=UTTARAKHAND, serialNumber=FD80A2D028949381C52796A542D7FF0A9BED00E6 7B5283D205F18FE29BDF5DD9, cn=SHIKSHA BINJOLA Date: 2026.02.19 15:31:22 +05'30' 2026:UHC:1109