RAJ KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner seeks quashing of summoning/cognizance order dtd. 9/7/2020, Charge-Sheet No.01/20 dtd. 27/3/2020, passed in Criminal Case No.4552 of 2020, State vs. Raj Kumar, in FIR/Case Crime No.26 of 2020, under Ss. 498-A, 323 IPC and Ss. 3/4 of the Dowry Prohibition Act, 1961, Police Station Kashipur, District Udham Singh Nagar, pending in the court of Additional Chief Judicial Magistrate, Kashipur, District Udham Singh Nagar ('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 and now, they are staying together.