MILAKHA SINGH Vs. STALE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri Dharam Veer leared senior counsel, Sri Sandeep Tandon learned counsel for the applicants, Sri J.S. Virk, learned counsel for the respondent no. 2 and Sri G.S. Sandhu, learned A.G.A. for the State.

(2.) THIS is a petition under Section 482 of Cr.P.C. for quashing the charge -sheet submitted in crime no. 180/2003 under Sections 323, 506. 498A 315, 316 IPC and 3/4 Dowry Prohibition Act and summoning order dated 30.7.2003 passed by CJM Nainital in criminal case no. 1742 of 2003.

(3.) IT needs to be mentioned here that the marriage was solemnized between the applicant no.3 Sarjeet Singh and respondent no. 2 Rajendra Kaur and the present petition has been preferred by the husband and others who were arrayed as the accused in charge -shed in the aforesaid criminal case and after taking cognizance of the same the above mentioned criminal case was registered against the petitioners. However, the parties have entered into compromise, in which they have amicably settled their disputes. No dispute at present persists between them and their family members. The compromise was reduced into writing and the same is annexed as Short Rejoinder Affidavit dated 2.11.2004.