KALAWATI BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In the instant petition, the petitioners seek quashing of the summoning order dtd. 13/3/2015, passed by the Additional Chief Judicial Magistrate, Roorkee, District Hardwar, in Criminal Case No.276 of 2015, State vs. Mahendra Singh and others, under Ss. 498A, 504 IPC and Sec. 3/4 of Dowry Prohibition Act 1961 (for short, "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 through video conferencing and perused the record.

(3.) Learned counsel for the petitioner and respondent no.2 and 3 would submit that parties have entered into amicable settlement. The husband of the victim has already expired post lodging of the FIR. The trial is underway. The statement of some of the witnesses have already been recorded, but the parties have settled the dispute amicably. It being a matrimonial discord. No fruitful purpose would be served, if the trial is allowed to continue.