Uttarakhand High Court
Unknown vs State Of Uttarakhand & Another on 14 November, 2025
2025:UHC:10170
HIGH COURT OF UTTARAKHAND AT NAINITAL
Criminal Misc Application No. 1555 of 2025
14th November, 2025
Sharat Sirohi ---------Applicant
Versus
State of Uttarakhand & another ------Respondents
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Presence:-
Mr. Sudhir Kumar Chaudhary, learned counsel for the applicant. Mr. Dinesh Chauhan and Mr. Devendra Rana, learned AGA for the State. Mr. M.S.Pal, learned Senior Counsel, assisted by Mr. Suraj Pandey, learned counsel for the respondent no.2.
---------------------------------------------------------------------- Hon'ble Subhash Upadhyay, J. (oral) The present Application under Section 482 Cr.P.C. has been filed by the applicant with the prayer to quash the order dated 10.10.2017, passed by learned Additional Sessions Judge, Kashipur, District U.S.Nagar in Criminal Revision No. 229 of 2016, Colonel Balraj Singh Lamba vs. State and another, arising out of order dated 01.10.2016, passed by ACJM, Kashipur, in Criminal Case Criminal Case No. 2332 of 2016, Colonel Balraj Sigh Lamba vs. Sharat Sirohi.
2. Learned counsel for both the parties submit that a compromise has arrived at between both the parties and the petition may be disposed of accordingly.
3. Submissions of both the parties are taken on record.
4. Accordingly, the present application is allowed. The order dated 10.10.2017 is set aside.
(SUBHASH UPADHYAY, J.) Dated: 14.11.2025 Kaushal