AKASH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioners seek quashing of FIR No. 0801 of 2019, under Sections 498-A, 323, 504, 506 IPC and Section 3 r/w 4 of the Dowry Prohibition Act, 1961, PS Kotwali, Roorkee, District Haridwar, on the basis of amicable settlement arrived at between the parties.

(2.) This matter is heard through video conference

(3.) The FIR has been lodged by respondent no.3 with the allegations that after marriage with petitioner no. 1 Akash, she was harassed, abused and tortured for the demand of dowry. The FIR is quite in detail. Learned counsel for the petitioners would submit that the parties have amicable settled the dispute and have decided to stay separate and a suit has been filed to obtain a decree of divorce on the basis of mutual consent.