VINEET KUMAR AND FIVE OTHERS Vs. KAMLESH DEVI

JUDGEMENT

(1.) The applicants, by means of present petition moved under Section 482 Cr.P.C., seek to quash the summoning order dated 30.09.2010 in Complaint Case No. 2334 of 2010, captioned as Smt. Kamlesh vs. Vineet Kumar and other, pending in the Court of 1st Additional Civil Judge (J.D.)/ J.M., Roorkee, District Haridwar.

(2.) A criminal complaint case was filed by complainant (respondent herein) against six accused persons (applicants herein) in the court of Additional Civil Judge (J.D.)/Judicial Magistrate, Roorkee. After the statement of the complainant under Section 200 Cr.P.C. and the statements of Jai Prakash and Rajpal Singh, as also the documents filed in this behalf under Section 202 Cr.P.C., accused persons (applicants herein) were summoned to face the trial for the offences punishable under Sections 323 & 498-A of IPC and Section 3/4 of the Dowry Prohibition Act, vide order dated 30.09.2010. Aggrieved against the same, present application under Section 482 Cr.P.C. was filed.

(3.) Learned counsel for the applicants stated that the parties have amicably settled their disputes outside the court. Since none is present for the respondent to deny such fact, this Court has no option, but to accept such statement of learned counsel for the applicants.