VINAY KUMAR 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. 20/8/2021 and summoning order dtd. 25/10/2021, under Ss. 498-A, 506 IPC, passed in Criminal Case No.5772 of 2021, State vs. Vinay Kumar, by the court of First Additional Chief Judicial Magistrate, Dehradun, District 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.) According to the FIR, the petitioner and the respondent no.2 ('the informant') were married on 20/4/1996, the informant was staying in her in-laws' house where she was harassed and tortured, due to which, she became sick. It is this FIR, in which, after investigation charge-sheet was submitted.