RAMESH DOGRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties and the complainant/respondent No. 2.

(2.) BY means of this petition, moved under Section 482 Cr.P.C. the petitioner has sought quashing of the proceedings of Criminal Complaint Case No.304 of 2005, Smt. Sunila alias Sapna v. Ramesh Dogra, relating to offences punishable under Sections 376, 496 IPC, pending in the court of Special Judicial Magistrate - II, Dehradun.

(3.) PARA -14 of the criminal complaint itself shows that she had also sought maintenance from her husband under Section 125 Cr.P.C. after the matrimonial discord with the petitioner, But in said case also parties are said to have entered into compromise. Today, before this Court, she states that now after reconciliation with the petitioner if the criminal complaint is allowed to proceed further, it would spoil the family life of respondent No.2 and her husband (petitioner) and their children.