Uttarakhand High Court
CRLR/908/2025 on 6 January, 2026
Office Notes,
reports, orders or
SL. proceedings or
Date
No directions and COURT'S OR JUDGES'S ORDERS
Registrar's order 2026:UHC:225
with Signatures
(Compounding Appl. No.01 of 2025)
In
CRLR No.908 of 2025
Hon'ble Ashish Naithani, J.
Ms. Babita Jalal, learned counsel for the Revisionist.
2. Mr. Vipul Painuly, learned AGA for the State.
3. Mr. Abhishek Singh Rawat, learned counsel for respondent no.2.
4. Present revision has been filed by the revisionist under Section 438/442 of the B.N.S.S., who is currently in judicial custody, alongwith compounding application, paper no.32, which is supported with the affidavits of husband of the revisionist and respondent no.2 and the same is endorsed by learned counsel for the parties.
5. Revisionist is present through V.C. from District Jail, Almora and respondent no.2 is present in the Court. They are duly identified by their respective counsel.
6. By means of this revision, revisionist has sought quashing of the impugned judgment and order dated 30.11.2024 passed by the court of learned Judicial Magistrate/Civil Judge (J.D.), District Almora in Criminal Complaint Case No.329 of 2022 Vivek Verma vs. Jyoti Gurung for the offence punishable under Section 138 of Negotiable Instrument Act as well as judgment and order dated 16.09.2025 passed by the court of learned Sessions Judge, District Almora in Criminal Appeal No.02 of 2025.
7. Learned counsel for the parties have filed their respective affidavits along with the compounding application stating therein that they do not wish to pursue the present criminal case any further and a compromise has been entered between them.
8. After interacting with the parties the grounds seems to be sufficient for compounding.
9. Heard learned counsel for the parties and perused the material available on record.
10. Learned State counsel has vehemently opposed the compounding application and submits that some of the offences are non compoundable.
11. Having heard learned counsel for the parties and in view of the above, the compounding application is allowed. The entire proceedings arising out of the impugned judgment and order dated 30.11.2024 passed by the court of learned Judicial Magistrate/Civil Judge (J.D.), District Almora in Criminal Complaint Case No.329 of 2022 as well as judgment and order dated 16.09.2025 passed by the court of learned Sessions Judge, District Almora in Criminal Appeal No.02 of 2025 are hereby quashed.
12. The revisionist is directed to be released forthwith without putting any condition unless she is not wanted in any other matter.
13. Accordingly, instant revision stands disposed of.
(Ashish Naithani, J.) 06.01.2026 Arti ARTI SINGH Digitally signed by ARTI SINGH DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=487ed955e722ba65aab55409e686c12fb83a19325e8b66890fbee418e7b69c0d, postalCode=263001, st=UTTARAKHAND, serialNumber=26DC90E00D839E3E8714131F235087D2D87E133C57E7F4A7B2E734BE2521F982, cn=ARTI SINGH Date: 2026.01.08 12:09:23 +05'30'