Anurag Bharti vs State Of Uttarakhand And Ors

Pankaj Purohit, J

Heard learned Counsel for the parties.

By means of the present writ petition, petitioner has put to challenge the First Information Report No.0068 of 2025 dated 31.10.2025, under Sections 115, 131, 351(2) and 352 of the B.N.S. 2023, registered with Police Station Bhimtal, District Nainital, in view of the compromise entered into between the parties.

Along with present criminal writ petition, a joint compounding application (IA/1/2026) is filed, which is signed and duly supported by separate affidavits by petitioner and respondent Nos.3 and 4.

In the compounding application, it has been stated by the parties that due to some confusion, the alleged incident took place and now the dispute is settled amicably. It is thus, prayed that the present first information report be quashed in terms of the compromise arrived at between the parties.

Learned State Counsel submits that since all the offences are compoundable, he has no objection if the matter is compounded.

Petitioner-Anurag Bharti, respondent No.3-Hema Joshi (complainant) and respondent No.4-Vikrant Joshi (victim) are present before this Court, duly identified by their respective counsel. On interaction, respondent Nos.3 stated that due to some confusion the alleged incident took place and respondent No.4 did not received any serious injury. She further submits that the parties belong to the same vicinity and now the dispute has settled between them amicably. Respondent Nos.3 and 4 fairly conceded that they have no objection, if compounding application is allowed.

Since the parties have reached to the terms of the compromise, this Court is of the firm opinion that there would remain a remote or bleak possibility of conviction in this case. It can also safely be inferred that it would be unfair or contrary to the interest of justice to permit continuation of the criminal proceedings. Since the answer to the aforesaid points is in affirmative, this Court finds it a fit case to permit the parties to compound the matter.

Accordingly, compounding application (IA/1/ 2026) is hereby allowed. The compromise arrived at between the parties is accepted. The First Information Report No.0068 of 2025 dated 31.10.2025, under Sections 115, 131, 351(2) and 352 of the B.N.S. 2023, registered with Police Station Bhimtal, District Nainital, is hereby quashed. Consequently, all the subsequent proceedings pursuant to the impugned FIR automatically shall come to an end.

Accordingly, present criminal writ petition is allowed.