SUHAIL KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been preferred by the petitioner for quashing the charge-sheet dtd. 10/8/2022, cognizance order dtd. 2/12/2022, under Ss. 498-A, 504 IPC; Ss. 3/4 of the Dowry Prohibition Act, 1961 and Ss. 3/4 of the Muslim Women (Protection of Rights on Marriage) Act, 2019, passed in Criminal Case No.8452 of 2022, State vs. Suhail Khan, passed by the court of 4th Additional Chief Judicial Magistrate, Dehradun ('the case') as well as entire proceeding of the case on the basis of amicable settlement between the parties. A joint compounding application has also been filed supported by the affidavits.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the parties would submit that it was a matrimonial discord; the parties have settled the dispute amicably; the petitioner and the respondent no.2 have decided to stay separate.