BIRBAL S/O YASHPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) THIS is Compounding Application No. 686 of 2011, moved on behalf of the Petitioner No. 3 Amit, and Respondent No. 2 Smt. Kavita. They are husband and wife. Respondent No. 2 had earlier lodged First Information Report, and after investigation charge sheet was filed against the Petitioners namely Petitioner No. 1 irbal (father in law), Petitioner No. 2 Smt. Usha (mother in law), Petitioner No. 3 Amit (husband) Petitioner No. 4 Sanjay Kumar (brother in law, NANDOI) and Petitioner No. 5 Smt. Rakhi (married sister in law, NANAD), relating to offences punishable under Section 498A, 323, 504 and 506 I.P.C. and one punishable under section 3/4 of Dowry Prohibition Act, 1961. Petitioners have sought quashing of the charge sheet and criminal proceedings on the ground that it is abuse of process of law on the part of the complainant to implicate them in the criminal proceeding.

(3.) IN view of Principle of law laid down in B.S. Joshi and Ors. v. State of Haryana and Anr. : (2003) 4 SCC 675, the application moved on behalf of the Respondent No. 2 and Petitioner No. 3 deserves to be allowed. However, it will be harsh to let the proceedings go on against other relatives particularly against married sister in law and brother in law who are Residents of District Muzaffarnagar. Therefore, the Compounding Application No. 686 of 2011 is allowed. In the interest of justice the petition under Section 482 of Code of Criminal Procedure is disposed of finally with the direction that the entire proceedings of the Criminal Case No. 5432 of 2009 State v. Birbal and others relating to offences punishable under Section 498A, 323, 504 and 506 I.P.C. and one punishable under section 3/4 of Dowry Prohibition Act, 1961, pending in the court of Judicial Magistrate, Rishikesh, are hereby quashed as against all the Petitioners.