SANJAY HALDAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicants, by means of present application/petition under Section 482 of Cr.P.C., seek to quash the proceedings of criminal case No. 41 of 2013, State vs. Sanjay Haldar and others, under Sections 498A, 313, 323, 504, 506 of IPC and Section 3/4 of the Dowry Prohibition Act, relating to police station, Khatima, District Udham Singh Nagar, pending in the Court of Addl. Chief Judicial Magistrate, Khatima, District Udham Singh Nagar. A charge -sheet was submitted against the accused -applicants for the offences punishable under Sections 498A, 313, 323, 504, 506 of IPC and Section 3/4 of the Dowry Prohibition Act. Cognizance was taken on the said charge -sheet and accused persons were summoned to face the trial. Aggrieved against the same, present application under Section 482 of Cr.P.C. was filed.

(2.) A Compounding Application, being CRMA No. 444 of 2014, is filed by applicant No. 1 and complainant (victim) to indicate that they have buried their differences and have settled their dispute amicably.

(3.) BOTH of them have filed a joint compromise, duly verified by their respective counsel. Smt. Priyanka (Mandal) Haldar (complainant) stated that she is no more interested in prosecuting the accused persons, in as much as the dispute between the parties has been settled amicably with the intervention of few good people of the community. Complainant -respondent No. 2 prayed that she may be permitted to compound the offences complained of against the accused -applicants. She further stated that she has no objection if the criminal proceedings pending against the accused -applicants in the court below are quashed.