PANKAJ S/O BRIJPAL, Vs. STATE OF UTTARAKHAND, THROUGH SECRETARY HOME, SECRETARIAT COMPLEX, DEHRADUN AND ANCHAL PAL W/O PANKAJ D/O SURESH CHAND PRESENTLY R/O GANESHPUR NEAR MALVIYA CHOWK, PS. KOTWALI GANG NAHER ROORKEE, DISTRICT HARDWAR

JUDGEMENT

(1.) HEARD . 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. 6622 of 2011, State vs. Pankaj and others, relating to offences punishable under section 323, 504, 506 and 498A of I.P.C., and one punishable under section 3/4 of Dowry Prohibition Act, 1961, Police Station Kotwali Gang Naher Roorkee, District Hardwar, pending in the court of Additional Chief Judicial Magistrate, Roorkee, District Hardwar.

(2.) LEARNED counsel for the petitioners, and learned counsel for the respondent no. 2 submitted that parties to matrimony have entered into compromise, and the respondent no. 2 does not want to prosecute the petitioners.

(3.) IN the above circumstances, in view of principle of law laid down in B.S. Joshi Vs. State of Haryana : (2003) 4 SCC page 675, this petition deserves to be allowed. Accordingly, the petition under section 482 of Cr.P.C., is allowed. The proceedings of Criminal Case No. 6622 of 2011, State vs. Pankaj and others, relating to offences punishable under section 323, 504, 506 and 498A of I.P.C., and one punishable under section 3/4 of Dowry Prohibition Act, 1961, Police Station Kotwali Gang Naher Roorkee, District Hardwar, pending in the court of Additional Chief Judicial Magistrate, Roorkee, District Hardwar, are hereby quashed (Stay Vacation Application No. 213 of 2012 and Compounding Application No. 403 of 2012 also stand disposed of).