CHARANJEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of present application under Section 482 Cr.P.C., the applicants seek to quash the charge -sheet dated 21.04.2014, summoning order 03.06.2014 as well as the entire proceedings of Criminal Case No. 1731 of 2014, captioned as State vs. Kulwinder Singh and others, under Sections 498 -A, 323, 504, 506 of IPC and Section 3/4 of the Dowry Prohibition Act, pending in the Court of Chief Judicial Magistrate, Dehradun,

(2.) A first information report was lodged against the petitioners and others. After the investigation, a charge -sheet was submitted against the applicants no. 2 and 3, under Sections 498 -A, 323, 504, 506 of IPC and Section 3/4 of the Dowry Prohibition Act. It is stated that the investigation against the applicant no.1 is still going on.

(3.) NEVERTHELESS Compounding Application being CRMA No. 1419 of 2014 has been filed on behalf of the parties to indicate that they have buried their differences and have settled their disputes amicably. The compounding application is supported by 'terms of settlement' (anneuxre -5 to the petition and annexure no. 1 to the compounding application) as also affidavits of Smt. Gurpreet Kaur (respondent no.2, victim -wife) and the applicant no. 2. Respondent no. 2 Smt. Gurpreet Kaur is present in person, duly identified by her counsel Mr. Harsh Pal Sekhon, Advocate. Applicant no. 1 Charanjeet Singh, is also present, duly indentified by his counsel Mr. Hemant Singh, Advocate. Respondent no.2 (wife) says that she is not interested in prosecuting the applicants, inasmuch as, a compromise has taken place between the parties. In other words, respondent no. 2 (the person aggrieved) has exonerated the present applicants.