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C528/385/2026
2026 Latest Caselaw 1875 UK

Citation : 2026 Latest Caselaw 1875 UK
Judgement Date : 12 March, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

C528/385/2026 on 12 March, 2026

                                                                  2026:UHC:1644
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions               COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               C528 No.385 of 2026
                               Hon'ble Alok Mahra, J.

Mohd. Imran, Advocate for the applicants.

Mr. Prabhat Kandpal, Brief Holder for the State of Uttarakhand.

Mr. Anuj Singh Kunjwal, Advocate for respondent nos.2 to 4.

2. Present C-528 application is filed with the prayer to set-aside/quash the charge sheet dated 07.07.2022, summoning/cognizance order dated 27.02.2023 and the entire proceedings of Criminal Case No.191 of 2023, pending in the Court of learned Judicial Magistrate, Sitarganj, District Udham Singh Nagar on the basis of compromise between the parties.

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

4. Parties are also present before this Court, who are duly identified by their respective counsel. They 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:1644

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.191 of 2023, pending in the Court of learned Judicial Magistrate, Sitarganj, District Udham Singh Nagar, are hereby quashed.

9. C-528 application stands disposed of.

(Alok Mahra, J.) 12.03.2026 Arpan

ARPAN

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

2.5.4.20=eabb68a3895e41937c266c23964c0485365445e 3a20dddb7393398f9fe45ba3e, postalCode=263001,

JAISWAL st=UTTARAKHAND, serialNumber=060FC17022BEAE3DE215D68D9D454C51 09CB987446351E4DF04AADAA2C2CEA66, cn=ARPAN JAISWAL Date: 2026.03.12 16:28:58 +05'30' 2026:UHC:1644

 
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