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Furkan And Others vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 25 March 2025 · Citation: (2025) 03 UK CK 0920

HON’BLE JUDGES
Pankaj Purohit, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 147, 148, 308, 323, 324, 325, 452, 504, 506
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous Application U/s 482 No. 30 Of 2024
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Judgment

10 paragraphs · 337 words

Pankaj Purohit, J

1.

Present C482 application has been filed by the applicants along with the compounding application for quashing the impugned charge sheet dated 20.10.2020, summoning/cognizance order dated 23.11.2020 along with entire proceedings of S.T. No.74 of 2023 (F.I.R. No.322 of 2020), under Sections 147, 148, 308, 323, 324, 325, 452, 504 and 506 of IPC registered with Police Station-Mangalur, District-Haridwar, pending before Ist Additional Sessions Judge, Roorkee, District-Haridwar.

2.

It is contended in the compounding application by the parties that they have entered into amicable settlement and respondents do not want to pursue with the present case, in view of the compromise entered into between the parties.

3.

Today applicant no.1 (Furkan), who is present through video conferencing, and other applicants and respondents are present, physically, before this Court, who are duly identified by their respective Advocates.

4.

On interaction with the parties, it was found that they do not want to prolong the matter any further and want to settle their dispute amicably.

5.

I have gone through the compounding application and the pleadings made by the applicants in C482 application.

6.

Per contra, learned counsel for the State has formally objected to the compounding in view of offences made out in the present case.

7.

This Court is convinced that once the parties have decided to settle their dispute amicably, it would not be appropriate to direct them to join the trial which would ultimately result into nothing but acquittal and would amount to be a futile exercise.

8.

Accordingly, Compounding Application (IA No.1 of 2024) is allowed. The offences between the parties are permitted to be compounded. As a result, the impugned charge sheet dated 20.10.2020, summoning/cognizance order dated 23.11.2020 along with entire proceedings of S.T. No.74 of 2023 (F.I.R. No.322 of 2020), under Sections 147, 148, 308, 323, 324, 325, 452, 504 and 506 of IPC registered with Police Station-Mangalur, District-Haridwar, pending before Ist Additional Sessions Judge, Roorkee, District-Haridwar are hereby quashed.

9.

C482 application stands disposed-off in the aforesaid terms.