VIJAY GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE petitioners, by means of present Criminal Writ Petition under Article 226 of the Constitution of India, seek to quash the impugned F.I.R. registered as case crime No. 280 of 2013, under Sections 498A, 377 IPC and Section 3/4 Dowry Prohibition Act, Police Station Ranipur, District Haridwar.

(2.) A Compounding Application (CRMA No. 4724 of 2014) is filed before this Court to show that the parties have settled their disputes amicably. The affidavits of petitioner No. 1 and respondent No. 3 have also been filed to affirm the same. Respondent No. 3, Anchal Gupta is present in person, duly identified by her counsel Mr. Vivek Shukla. The petitioners No. 1 & 4 (Vijay Gupta and Paritosh Gupta respectively) are also present in person before this Court, duly identified by their counsel Mr. Arvind Vashistha. Victim/respondent No. 3 submitted that she does not wish to prosecute the petitioners, in as much as, a compromise has taken place between them. No offence u/s. 377 IPC was committed. She prayed that she may be permitted to compound the offences against the petitioners and the criminal writ petition under Article 226 of the Constitution of India be allowed and the proceedings of the aforesaid case crime number be quashed.

(3.) SINCE the victim has buried all her differences against the petitioners, therefore, she should be permitted to compound such offences against the petitioners in the interest of justice.