SAHID MIRZA S/O YUSHUF ALI AND ORS. Vs. STATE OF UTTARAKHAND THROUGH SECRETARY AND HOME AND SMT. SABIA JAHRA W/O SAHID MIRZA D/O MOHD. NAQI

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure,1973, the Petitioners have sought quashing of the proceedings of Criminal Case No. 467 of 2009, State v. Sahid Mirza and Ors. relating to offence punishable under Section 498A I.P.C, and one punishable under section 3/4 of Dowry Prohibition Act, 1961, Police Station Kotwali Jwalapur, District Hardwar, pending in the court of Chief Judicial Magistrate, Hardwar.

(3.) LEARNED Counsel for the Petitioners, and learned Counsel for the Respondent No. 2 stated that parties to matrimony have entered into compromise, and Respondent No. 2 does not want to prosecute the Petitioners. An affidavit has been filed in support of the compounding application by Respondent No. 2 Sabia Jahra. She is present in court identified by her counsel. She verified the compromise and stated before this Court that the impugned proceedings against the Petitioners may be quashed after she has entered into amicable settlement with her husband.