HARISH SHANKAR PASI S/O KISHAN LAL PASI AND ORS. Vs. STATE OF UTTARAKHAND, THROUGH SECRETARY HOME, DEHRADUN AND SMT LAXMI PASI W/O SHRI HARISH PASI R/O ADHOIWALA SAHASTRADHARA ROAD P.S. RAIPUR DISTRICT DEHRADUN

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. 1561 of 2011, State v. Hari Shankar Pasi and Others, relating to offences punishable under section 498A, 504 and 506 of I.P.C, and one punishable under section 3/4 of Dowry Prohibition Act, 1961, Police Station Raipur, District Dehradun, pending in the court of Special Judicial Magistrate, C.B.I, Dehradun.

(3.) HAVING heard learned counsel for the petitioners, and learned counsel for the State, and learned counsel for the complainant, and after going through the affidavits filed by the respondent No. 2 annexing compromise deed, in view of principle of law laid down in B.S. Joshi V. State of Haryana : (2003) 4 SCC 675, this petition deserves to be allowed.