Kishan Pal vs State Of Uttarakhand And Another
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Uttarakhand High Court

Kishan Pal vs State Of Uttarakhand And Another on 5 February, 2026

IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

       Criminal Misc. Application No.164 of 2026
Kishan Pal                                       ...........Applicant

                                      Vs.

State of Uttarakhand and another                   .........Respondents

Mr. Mani Kumar, Advocate for the applicant.
Mr. Bhaskar Joshi, AGA for the State/respondent no.1.
Mr. Kishore Rai, Advocate for respondent no.2.


                                JUDGMENT

Hon'ble Siddhartha Sah, J. (Oral)

By means of the present Criminal Misc.

Application under Section 528 of the Bharatiya Nagarik

Suraksha Sanhita, 2023, the applicant has sought

quashing of the Charge Sheet dated 03.06.2023,

Cognizance Order and Summoning Order dated

04.04.2024, passed by the court of Chief Judicial

Magistrate, Udham Singh Nagar along with the entire

proceedings of Criminal Case No.1050 of 2024, State of

Uttarakhand Vs. Kishan Pal, pending in the court of

Additional Chief Judicial Magistrate/Second Additional

Civil Judge (S.D.), Rudrapur, District Udham Singh

Nagar, whereby the applicant was summoned to face the

trial for the offences punishable under Sections 353,

354, 504 and 506 IPC. The instant criminal misc.

application is accompanied with a compounding

application, which is duly supported by the affidavits of

the applicant and the respondent no.2/complainant/

injured.

2. Heard learned counsel for the parties and

perused the record.

3. The applicant and the respondent no.2, duly

identified by their respective counsel are present in

person before the Court. On an interaction with the

respondent no.2, she has made a statement that she

does not wish to pursue the case any further and wishes

for putting a quietus to the matter.

4. The parties also made a statement that they

solemnized their marriage on 11.03.2025 and the

Marriage Certificate is enclosed as Annexure No.5 to the

criminal misc. application.

5. In that view of the matter and in view of the

joint compromise entered between the parties, the

Compounding Application (IA) No.1 of 2026, is hereby

allowed.

6. The entire proceedings of Criminal Case

No.1050 of 2024, State of Uttarakhand Vs. Kishan Pal,

pending in the court of Additional Chief Judicial

Magistrate/Second Additional Civil Judge (S.D.),

Rudrapur, District Udham Singh Nagar are hereby

quashed.

7. Urgency Application (IA) No.1 of 2026 and

Compounding Application (IA) No.2 of 2026 are disposed

of accordingly.

(Siddhartha Sah, J.) Vacation Judge 05.02.2026 Sanjay

SANJAY

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

2.5.4.20=e50e50b49596520698eff87e0a08bbd504686 df4d1afc60f54a287831dec46fe, postalCode=263001,

KANOJIA st=UTTARAKHAND, serialNumber=26EEB7122ED0DD23233A255DD8EC45 0A84B515A087CAEFD1B3179A7DEAE40699, cn=SANJAY KANOJIA Date: 2026.02.05 18:39:02 +05'30'