Saud And Others vs State Of Uttarakhand And Another

Alok Kumar Verma, J

The present Application has been filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for quashing the entire proceedings of Criminal Case No.461 of 2025, pending before the court of learned Ist Additional Judicial Magistrate, Roorkee, District Haridwar under Sections 109(1), 117(2), 118(1), 190, 191(2), 191(3), 351(2), Section 352 read with Section 3(5) of the Bharatiya Nyaya Sanhita, 2023.

Mr. Bilal Ahmed, learned counsel for the applicants-accused, Mrs. Sweta Badola Dobhal, learned Brief Holder for the respondent no.1 and Mr. A.K. Beniwal, learned counsel for the respondent no.2-informant-injured.

According to the First Information Report, the applicants beat the respondent no.2-informant on 09.02.2025 in which he sustained injuries.

All the applicants are present through video conferencing. They are identified by Mr. Bilal Ahmed, Advocate. The respondent no.2-Mustafa, the injured, is present through video conferencing. He is identified by Mr. A.K. Beniwal, Advocate.

Applicants and the respondent no.2 submitted that there were private disputes between them. They have settled their all the disputes, now, they are living happily and in harmony. They have filed a Compounding Application (IA No.01 of 2026) and affidavits with their free will and without any pressure.

The respondent no.2 has requested to quash the entire proceedings of the said Criminal Case No.461 of 2025.

Mrs. Sweta Badola Dobhal, learned Brief Holder, has opposed the said request of the respondent no.2.

Considering the totality of the matter, this Court is of the view that ends of justice would be met if the entire proceedings of Criminal Case No.461 of 2025, pending before the court of learned Ist Additional Judicial Magistrate, Roorkee, District Haridwar, are quashed.

Resultantly, the present Application, filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, is allowed and the entire proceedings of Criminal Case No.461 of 2025, pending before the court of learned Ist Additional Judicial Magistrate, Roorkee, District Haridwar, are hereby quashed.