JASPAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE writ petitioners, by means of present Writ Petition seek to quash the impugned FIR No. 30 of 2014, under Sections 498A, 323, 506 of IPC and Section 3/4 of the Dowry Prohibition Act. A first information report was lodged against the petitioners for the offences punishable under Sections 498A, 323, 506 of IPC and Section 3/4 of the Dowry Prohibition Act. Petitioner No. 1 is the husband, petitioner No. 2 is father -in -law, petitioner No. 3 is mother -in -law and petitioner No. 4 is brother -in -law of the respondent No. 3.

(2.) AN affidavit of Jaspal Singh (applicant No. 1) and Akvinder Kaur (respondent No. 3) has been filed to show that the respondent No. 3 is no more interested in prosecuting the petitioners and has no objection if the criminal proceedings pending against them are quashed.

(3.) LEARNED counsel for the petitioners drew the attention of this Court towards the ruling of Gian Singh v. State of Punjab and another : (2013) 1 SCC (Cri) 160 in which Hon'ble Supreme Court observed as below: