SANJAY DEVRARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the instant petition, the petitioner seeks quashing of the chargesheet dtd. 20/10/2029, summoning order dtd. 19/1/2021, passed in Criminal Case No. 8488 of 2019, State v. Sanjay Devrari, under Ss. 323, 498A, 504, 506 IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961, by the court of Chief Judicial Magistrate, Haldwani, District Nainital ( "the case "), as well as the entire proceedings of the case, on the basis of amicable settlement between the parties.

(2.) Heard learned counsel for the parties and perused the record.

(3.) A joint compounding application has been filed by the petitioner as well as the respondent no. 2 ( "the informant "), supported by the affidavits.