NITIN GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Amish Tiwari, Advocate holding brief of Mr. A. Rab, Advocate for the applicant, Mr. M.A. Khan, Brief Holder for the State and Mr. G.K. Verma, Advocate for respondent no.2.

(2.) By means of this petition, moved under Section 482 of The Code of Criminal Procedure, 1973 (for short Cr.P.C.), the applicant has sought quashing of charge sheet submitted in Crime No.119/10 under Sections 323, 406 and 498-A of The Indian Penal Code, 1860 (for short, IPC) and 3/4 of Dowry Prohibition Act, 1961 (for short, the Act) and also prayed for quashing of proceedings of Case No.5224/2010, State v. Nitin Gupta, pending in the court of A.C.J.M., Ist, Dehradun.

(3.) Today both the parties are present in person before the Court. They have also filed a compounding application no.1209 of 2010 along with which a joint affidavit of the applicant Nitin Gupta and respondent no.2/complainant Priyanka Gupta has been annexed. In the application, it is stated that the applicant and respondent no.2 has entered into a compromise and they are living together peacefully as husband and wife and now no grudge is remained pertaining to the same dispute. Now, learned counsel appearing for both the parties jointly submitted that the instant petition may be disposed of in terms of the compromise arrived at in between the parties and the impugned charge sheet and the proceedings pending before the court below may be quashed.