Uttarakhand High Court
C528/2194/2025 on 25 February, 2026
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C-528 No. 2194 of 2025
Hon'ble Alok Mahra, J.
Mr. Kaushal Sah Jagati, learned counsel for the applicants.
2. Mr. S.C. Dumka, learned A.G.A. for the State.
3. Mr. Yogesh Upadhayay, learned counsel for the complainant.
4. Present C-528 application is filed with the prayer to set-aside/quash the chargesheet dated 14.01.2023, cognizance/summoning order dated 16.11.2023 as well as the entire proceedings of Criminal Case No. 1530 of 2023, State Vs. Deepu and Others, under Sections 147, 148, 325, 452, 504 and 506 of IPC, pending in the court of learned Civil Judge (Jr. Div.)/Judicial Magistrate, Bajpur, District Udham Singh Nagar, on the basis of compromise between the parties.
5. The present case is a case of cross FIRs. It is submitted that both the parties have entered into a compromise and have agreed to withdraw all the pending cases filed against each other.
6. Compounding application (IA/1/2025) is also filed in the matter wherein it is prayed to compound the offence between the parties under Sections 147, 148, 325, 452, 504 and 506 of IPC.
7. Learned counsel for the applicants submits that the parties have amicably settled their dispute and have entered into a compromise.
8. Parties are present before this Court and are duly identified by their respective counsels. Parties have also filed their respective affidavits stating the facts of compromise between them.
9. Hon'ble Supreme Court, in a catena of its judgments, has observed that in 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.
10. Following the aforesaid ratio, present compounding application (IA/1/2025) is allowed. The offences between the parties are permitted to be compounded. As a result, the entire proceedings of Criminal Case No. 1530 of 2023, State Vs. Deepu and Others, under Sections 147, 148, 325, 452, 504 and 506 of IPC, pending in the court of learned Civil Judge (Jr. Div.)/Judicial Magistrate, Bajpur, District Udham Singh Nagar, are hereby quashed qua the applicants. FIR and charge-sheet filed pursuant thereto stand quashed.
11. C-528 application stands disposed of in the aforesaid terms.
(Alok Mahra J.) 25.02.2026 Ujjwal