GOPAL DATT GAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicant(s), by means of present applications / petitions under Section 482 of Cr.P.C., seek to quash the summoning order dated 23.11.2009, charge -sheet dated 19.06.2009, as also the proceedings of criminal case no. 908 of 2010 (old no. 11330 of 2009), State vs Gopal Datt Gaur and others, under Sections 498A, 323, 504, 506 of IPC and Section ¾ of the Dowry Prohibition Act, pending in the court of Addl. Chief Judicial Magistrate II, Dehradun.

(2.) WHEREAS the applicant of C -482 Petition no. 616 of 2013 is the husband of the victim, the applicants of C -482 Petition no. 547 of 2011 are the family members of the husband of the victim.

(3.) LEARNED counsel for the applicants submitted, on the basis of such settlement deed, that respondent no. 2 is not inclined to pursue the criminal case pending against the applicants.