Hon'Ble Alok Mahra vs Unknown
2026 Latest Caselaw 363 UK

Uttarakhand High Court

Hon'Ble Alok Mahra vs Unknown on 23 January, 2026

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                                 C-528 No. 129 of 2026
                                 Hon'ble Alok Mahra, J.

Heard Mr. Ankush Singhal, learned counsel for the applicants, Mr. Vijay Khanduri, learned Brief Holder for the State and Mr. Gaurav Panwar, learned counsel for respondent nos. 2, 3 and 4.

2. Present C-528 application is filed with the prayer to set-aside/quash the entire proceedings of Criminal Case No. 473 of 2025, State Vs. Jarnail Singh and Others, under Sections 115(2), 117(2), 191(2), 191(3), 332(c), 352 of BNS, pending in the court of learned Civil Judge (J.D.)/Judicial Magistrate, Bazpur, District Udham Singh Nagar, on the basis of compromise between the parties.

3. Compounding application (IA/3/2026) is also filed in the matter wherein it is prayed to compound the offence between the parties under Sections 115(2), 117(2), 191(2), 191(3), 332(c), 352 of BNS.

4. Learned counsel for the applicants submits that the parties have amicably settled their dispute and have entered into a compromise.

5. Parties 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.

6. Learned State Counsel has formerly objected to the compounding application.

7. Hon'ble Supreme Court, in a catena 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, the present compounding application is allowed. The offences between the parties are permitted to be compounded. As a result,

of 2025, State Vs. Jarnail Singh and Others, under Sections 115(2), 117(2), 191(2), 191(3), 332(c), 352 of BNS, pending in the court of learned Civil Judge (J.D.)/Judicial Magistrate, Bazpur, District Udham Singh Nagar, are hereby quashed qua the applicants.

9. FIR and charge-sheet filed pursuant thereto stand quashed.

10. C-528 application stands disposed of in the aforesaid terms.

(Alok Mahra J.) 12.03.2025 Ujjwal