MONICA KAUR SABHARWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THIS is an application No. 1160 of 2009, moved on behalf of the petitioner stating that the matrimonial discord be­tween Manjeet Singh (husband) and Monita Kaur (petitioner/complainant) have already being amicably settled, and they have entered into compromise. It is prayed by learned Counsel for the par­ties that in the circumstances, the pro­ceedings of Criminal Case no 2710/2009 State vs. Ujjawal Singh and another re­lating to offences punishable under sec­tion 498A, 419, 420, 468,469, 471, 506 I.P.C and one punishable under section 3/4 of Dowry Prohibition Act, 1961, Po­lice Station, Dalanwala, Dehradun pend­ing in the Court of Chief Judicial Magis­trate, Dehradun, be quashed.

(3.) HAVING considered submissions of learned Counsel for the parties and after going through the papers on record, in view of principle law laid down in B.S. Joshi vs. State of Haryana (2003) 4 S.C.C 675, this petition deserves to be allowed.