AMIT GOSWAMI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant petition is filed for quashing the proceedings of Criminal Case No.1164 of 2019, 'State Vs. Amit Goswami @ Rohit', pending in the court of learned Additional Chief Judicial Magistrate, Roorkee, District Haridwar (for short 'the Case'), on the basis of amicable settlement between the parties.

(2.) The first information report was lodged on 13.07.2018 by respondent no.2, who is the informant, under Sections 323, 376, 494, 498-A, 504, 506 and 511 of IPC, against the petitioner and others. After investigation, a charge-sheet was submitted against the petitioner under Sections 498-A, 494, 323, 504 and 506 of IPC, which is basis of the case.

(3.) The petitioner and respondent no.2 and her counsel joined the proceedings through video conferencing. Learned counsel for the petitioner is present before this Court.