SMT. NANHI W/O MUSTAKEEM, Vs. STATE OF UTTARAKHAND THROUGH SECRETARY, HOME, GOVT. OF UTTARAKHAND, DEHRADUN AND SMT. TABSUM PARVEEN W/O NASEEM AHMAD D/O MAKBOOL HASAN, R/O INDRA NAGAR, AAMPARAW, KOTDWAR, DISTRICT PAURI GARHWAL

JUDGEMENT

(1.) THIS petition is taken up today at the joint request of the learned counsel for the parties.

(2.) BY means of this petition, moved under Section 482 of Cr.P.C., the petitioners have sought quashing of the proceedings of Criminal Case No. 279 of 2010, State Vs. Naseem Ahmad and others, relating to offences punishable under Section 498A, 323, 504 of I.P.C., and one punishable under Section 3/4 Dowry Prohibition Act, 1961, Police Station -Kotdwar, pending in the court of Additional Chief Judicial Magistrate, Kotdwar.

(3.) SMT . Tabasum Parveen and Sh. Naseem Ahmad both identified by their counsel are present in the Court today. They verified the fact that they have entered into the compromise. Respondent No. 2 Tabasum Parveen stated before this Court that she does not want to prosecute her husband and the petitioners, after her compromise with her husband.