CRLR/77/2026
2026 Latest Caselaw 553 UK

Uttarakhand High Court

CRLR/77/2026 on 3 February, 2026

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                    COURT'S OR JUDGES'S ORDERS
No                 Registrar's order with
                        Signatures
      03.02.2026                            CRLR No.77 of 2026
                                            Hon'ble Siddhartha Sah, J.

Mr. Nivesh Bahuguna, learned counsel for the revisionist through V.C.

2. Mr. Tumul Nainwal, learned AGA for the State.

3. Mr. Reituparna Joshi, learned counsel for respondent no.2.

4. Heard learned counsel for the parties.

5. The revisionist and respondent no. 2 are present before the Court in person. Upon interaction with respondent no. 2, he has stated that he does not wish to pursue the matter any further.

6. In view of the above, the Compounding Application (IA No. 3 of 2026) and the Exemption Application (IA No. 1 of 2026) are allowed. The judgment and order dated 27.06.2025 passed in Criminal Case No. 1019 of 2021, Bhupendra Singh Latwal v. Bache Singh Adhikari, by the learned Additional Chief Judicial Magistrate, Ramnagar, District Nainital, as well as the judgment and order dated 20.12.2025 passed in Criminal Appeal No. 26 of 2025, Bache Singh Adhikari v. State of Uttarakhand and another, by the learned Additional Sessions Judge, Ramnagar, District Nainital, are hereby set aside. Consequently, all proceedings emanating therefrom stand quashed in view of the compromise arrived at between the parties.

7. Criminal Revision is disposed of accordingly.

(Siddhartha Sah, J.) Vacation Judge 03.02.2026 BS