C528/1525/2025
2026 Latest Caselaw 357 UK

Citation : 2026 Latest Caselaw 357 UK
Judgement Date : 23 January, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

C528/1525/2025 on 23 January, 2026

                                                                      2026:UHC:634
              Office Notes,
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SL.
      Date    or directions               COURT'S OR JUDGE'S ORDERS
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                               C528 No.1525 of 2025
                               Hon'ble Alok Mahra, J.

Mr. Pradeep Upreti, Advocate for the applicant.

Mr. Rakesh Negi, Brief Holder for the State of Uttarakhand.

Ms. Aishwarya Thapliyal, Advocate holding brief of Mr. Abhishek Verma, Advocate for respondent no.3.

2. Present C-528 application is filed with the prayer to set-aside/quash the charge sheet dated 09.08.2024, cognizance order dated 28.06.2025 and the entire proceedings of Criminal Case No.715 of 2025, pending in the Court of learned Judicial Magistrate, Nainital on the basis of compromise between the parties.

3. Compounding application (I.A. No.1 of 2025) is also filed in the matter wherein it is prayed to compound the offence between the parties.

4. Applicant as well as respondent no.2 are present before this Court and are duly identified by their respective counsel. Parties have also filed their respective affidavits stating the facts of compromise between them.

5. It is jointly submitted by the parties that they have settled their scores.

6. Learned State Counsel vehemently opposed the compounding application.

7. Hon'ble Supreme Court, in a catena 2026:UHC:634

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.

8. Following the aforesaid ratio, present compounding application is allowed. The offences between the parties are permitted to be compounded. As a result, entire proceedings of Criminal Case No.715 of 2025, pending in the Court of learned Judicial Magistrate, Nainital, are hereby quashed.

9. C-528 application stands disposed of. Urgency application (I.A. No.3 of 2026) is accordingly disposed of.

(Alok Mahra, J.) Vacation Judge 23.01.2026 Arpan 2026:UHC:634