SUMIT TALWAR Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) The applicant, by means of present application / petition under Section 482 of Cr.P.C., seeks to set aside the proceedings of criminal case no. 3520 of 2010, State vs Sumit Talwar, under Sections 498-A, 323, 504, 506 of IPC and Section of the Dowry Prohibition Act, pending in the court of Chief Judicial Magistrate, Dehradun.

(2.) Complainant (respondent no. 2 herein) lodged an FIR on 30.07.2010, at police station, Kotwali Dehradun, District Dehradun against two accused persons, including the applicant, which was registered as case crime no. 305 of 2010, under Sections 323, 504, 506, 498-A of IPC and Section of the Dowry Prohibition Act. After the investigation, charge-sheet was submitted against the accused-applicant only for the selfsame offences. Cognizance was taken and accused-applicant was summoned to face the trial fo the offences complained of against him. Aggrieved against the same, present application under Section 482 of Cr.P.C. was moved.

(3.) Learned counsel for the parties stated that the parties have settled their dispute amicably. Complainant (respondent no. 2 herein) and accused (applicant herein) have agreed to part with their ways of life, as it was difficult for them to live together. Learned counsel for respondent no. 2 submitted that respondent no. 2 is not inclined to pursue the present criminal case (criminal case no. 3520 of 2010, State vs. Sumit Talwar) against the applicant.