[Cites 3, Cited by 0]
Uttarakhand High Court
Rohit Vasudev Kotak And Another ..... ... vs Sate Of Uttarakhand And Another on 24 March, 2026
2026:UHC:2077
Office Notes,
reports, orders or
SL.
proceedings or
No Date COURT'S OR JUDGE'S ORDERS
directions and
.
Registrar's order
with Signatures
C-582 No. 497 of 2026
Rohit Vasudev Kotak and Another ..... Applicants
Versus
Sate of Uttarakhand and Another ....Respondents
Hon'ble Ashish Naithani, J.
Mr. Vaibhav Singh Chauhan, learned counsel for
the Applicants.
2. Mr. S.C. Dumka, learned A.G.A. for the State of
Uttarakhand.
3. Mr. Abhishek Joshi, learned counsel for
Respondent No. 2.
4. The present Application under Section 528 of the
Bharatiya Nagarik Suraksha Sanhita, 2023, has been
filed on behalf of the Applicants seeking quashing of the
charge-sheet dated 20.04.2025, submitted under
Section 498A IPC and Sections 3/4 of the Dowry
Prohibition Act, the summoning order dated
09.03.2026, and the entire proceedings of Criminal
Case No. 101 of 2026, titled "State vs. Rohit Vasudev
Kotak and Another", pending before the Court of
learned IInd Judicial Magistrate, District Haridwar.
5. Along with the present application, a joint
Compounding Application (I.A. No. 01 of 2026, Paper
No. 30) has been filed, which bears the signatures of
the parties and is duly endorsed by learned counsel for
the Applicants, Mr. Vaibhav Singh Chauhan, and for
Respondent No. 2, Mr. Abhishek Joshi. The application is
also supported by affidavits of the parties, wherein it
has been stated that the dispute, being matrimonial in
nature, has been amicably settled between them.
6. Today, Applicant No. 1-Rohit Vasudev Kotak is
present in person and Applicant No. 2-Smt. Priya Kotak
2026:UHC:2077
is present through video conferencing; both have been
duly identified by Mr. Vaibhav Singh Chauhan, learned
counsel. Respondent No. 2 is also present in person and
has been duly identified by Mr. Abhishek Joshi, learned
counsel.
7. This Court has interacted with the Applicants as
well as Respondent No. 2. During the course of
interaction, all the parties have stated that they have
amicably resolved their dispute and do not wish to
pursue the matter any further. They have further stated
that they have no objection if the Compounding
Application is allowed.
8. Per contra, learned State Counsel has opposed
the Compounding Application on the ground that some
of the offences involved are non-compoundable in
nature.
9. Having considered the submissions of learned
counsel for the parties and upon perusal of the record,
this Court is of the considered view that the dispute
between the parties is essentially matrimonial in nature
and has been amicably settled. In such circumstances,
continuation of the criminal proceedings would serve no
useful purpose and would amount to an abuse of the
process of law.
10. Accordingly, in the interest of justice, the
Compounding Application deserves to be allowed and
the entire proceedings of Criminal Case No. 101 of
2026, titled "State vs. Rohit Vasudev Kotak and
Another", pending before the Court of learned IInd
Judicial Magistrate, District Haridwar, are liable to be
quashed, qua the present Applicants only.
11. The Compounding Application (I.A. No. 01 of
2026) is, accordingly, allowed. The entire proceedings
2026:UHC:2077
of the aforesaid criminal case are hereby quashed only
in respect of the present Applicants.
12. Consequently, the present Criminal Miscellaneous
Application filed under Section 528 of the Bharatiya
Nagarik Suraksha Sanhita, 2023, stands disposed of.
(Ashish Naithani, J.)
24.03.2026
Shiksha
2026:UHC:2077
