C528/348/2026
2026 Latest Caselaw 1823 UK

Uttarakhand High Court

C528/348/2026 on 11 March, 2026

                                                                  2026:UHC:1572
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                               C528 No.348 of 2026
                               Hon'ble Alok Mahra, J.

Mr. Abhishek Singh Rawat, Advocate for the applicant.

Mr. S.C. Dumka, A.G.A. for the State of Uttarakhand.

Mr. Susheel Kumar, Advocate for respondent no.2.

2. Present criminal misc. application is filed with the prayer to set-aside/quash the charge sheet dated 04.02.2025, cognizance/summoning order dated 03.04.2025 and the entire proceedings of Criminal Case No.772 of 2025, pending in the Court of learned Additional Chief Judicial Magistrate, Haldwani, District Nainital on the basis of compromise between the parties.

3. Compounding application (I.A. No.1 of 2026) is filed in the matter, wherein it is prayed to compound the offence between the parties.

4. Parties appeared before this Court, who 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 of its judgments, has observed that in 2026:UHC:1572

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 entire proceedings of entire proceedings of Criminal Case No.772 of 2025, pending in the Court of learned Additional Chief Judicial Magistrate, Haldwani, District Nainital, are hereby quashed.

9. Criminal misc. application stands disposed of.

(Alok Mahra, J.) 11.03.2026 Arpan

ARPAN

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

2.5.4.20=eabb68a3895e41937c266c23964c0485365445e3a20 dddb7393398f9fe45ba3e, postalCode=263001,

JAISWAL st=UTTARAKHAND, serialNumber=060FC17022BEAE3DE215D68D9D454C5109CB 987446351E4DF04AADAA2C2CEA66, cn=ARPAN JAISWAL Date: 2026.03.11 17:32:56 +05'30'