Alok Kumar Verma, J
1. This Application has been filed for quashing the entire proceedings of Criminal Case No. 150 of 2025, “State of Uttarakhand vs. Sehanwaz and Others”, pending before the Court of Judicial Magistrate / Ist Additional Civil Judge, Roorkee, District Haridwar under Sections 147, 148, 149, 323 and Section 506 of the Indian Penal Code, 1860.
2. According to the First Information Report dated 29.03.2022, the respondent no.4-injured protested against the applicants dumping cow dung outside her house on 28.03.2022. After which, the applicants entered her house and beat Rihan, the respondent no.2-informant, the respondent no.3 and the respondent no.4 due to which they got injured.
3. Mr. Bilal Ahmed, learned counsel for the applicants.
4. Mr. Akshay Latwal, learned Assistant Government Advocate for the respondent no.1.
5. Mr. A.K. Beniwal, learned counsel for the respondent nos. 2 to 4.
6. All the applicants are present through video conferencing. They are identified by Mr. Bilal Ahmed, Advocate.
7. The respondent no. 2 to respondent no.4 are present through video conferencing. They are identified by Mr. A. K. Beniwal, Advocate.
8. The respondent no.2 to respondent no.4 and the applicants submitted that there were private disputes. They have resolved their private disputes. Now they are living peacefully and in harmony. They have filed a Compounding Application (IA No. 1 of 2025) and affidavits with their free will and without any pressure. The respondent no.2 to respondent no.4 have requested to quash the entire proceedings of Criminal Case No. 150 of 2025.
9. The said request has not been opposed by Mr. Akshay Latwal, Assistant Government Advocate for the respondent no.1.
10. 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. 150 of 2025, “State of Uttarakhand vs. Sehanwaz and Others”, pending before the Court of Judicial Magistrate / Ist Additional Civil Judge, Roorkee, District Haridwar, are quashed.
11. 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. 150 of 2025, “State of Uttarakhand vs. Sehanwaz and Others”, pending before the Court of Judicial Magistrate / Ist Additional Civil Judge, Roorkee, District Haridwar, are hereby quashed.
