BIJENDRA KUMAR S/O BALESHWAR AND ORS. Vs. STATE OF UTTARANCHAL AND SMT. LATA ALIAS SONALI W/O BIJENDRA KUMAR D/O RAMESH CHANDRA BALMIKI

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure, 1973, (for short Cr.P.C.) the petitioners have sought quashing of the proceedings of criminal complaint case No. 149 of 2005 (New No. 327 of 2005), Smt. Lata alias Sonali v. Bijendra Kumar and Ors., relating to offence punishable under Section 498A I.P.C. and one punishable under Section ¾ Dowry Prohibition Act, 1961, P.S. Kotwali Haridwar, District Haridwar, pending in the court of Ist Additional Civil Judge (Junior Division)/Judicial Magistrate, Haridwar.

(3.) NOTICES were sent several times to the complainant (respondent No. 2), which are sufficiently served on her. She has not put in appearance but got sent a letter through the registry of this Court in which she has affirmed that compromise between the parties have already been entered into on 06.06.2007 and with letter dated 16.09.2009, she has also enclosed the same order, passed by the Division Bench in first appeal No. 05 of 2006. As such, it is evident that after filing of this petition in the year 2005, parties have entered into compromise and the complainant does not want to prosecute the petitioners in terms of compromise.