WPCRL/245/2026
2026 Latest Caselaw 591 UK

Uttarakhand High Court

WPCRL/245/2026 on 3 February, 2026

                                                                     2026:UHC:670
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                               WPCRL/245/2026

                               Hon'ble Siddhartha Sah, J.

Mr. Faizan Ali, learned counsel for the petitioners.

2. Mr. Deepak Bharadwaj and Mr.Vikas Uniyal, Brief Holders for the State/respondent nos. 1 & 2.

3. Ms. Sweta Sharma and Ms. Gunjan Kanwal, Advocate, holding brief of Ms. Asmi, learned counsel for the respondent no.3.

4. By means of the present petition, the petitioners have sought quashing of the FIR dated 16.10.2025, registered as FIR No. 510 of 2025, under Sections 318 (4), 319(2), 324(5), 336 (4), 338, 340(2), 352, and 61 (2) of BNSS, 2023, PS Gangnahar, District Haridwar.

5. This petition along with Compounding Application (IA No. 1 of 2026) itself duly supported by affidavit of the petitioners and respondent no.3 (victim). On interaction with the respondent no.3, who is duly identified by learned counsel Ms. Sweta Sharma, has stated that the differences and disputes have been settled between them, therefore, he does not wish to pursue the matter any further.

6. In view of the above, the Compounding Application is allowed. Parties are permitted to compound the offences.

2026:UHC:670

7. Accordingly, the FIR No. 510 of 2025, under Sections 318 (4), 319(2), 324(5), 336 (4), 338, 340(2), 352, and 61 (2) of BNSS, 2023, PS Gangnahar, District Haridwar, qua the petitioners are hereby quashed.

8. Present Criminal Writ Petition stands disposed of. Urgency application & Compounding Application stand disposed of accordingly.

(Siddhartha Sah, J.) Vacation Judge 03.02.2026 Kaushal