SANJAY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been preferred by the petitioners for quashing the summoning order dtd. 4/9/2023, charge-sheet dtd. 14/12/2022, under Ss. 498-A, 323, 504, 506 IPC and Ss. 3/4 of the Dowry Prohibition Act, 1961, passed in Criminal Case No.1237 of 2023, State of Uttarakhand vs. Sanjay and others, passed by the court of Judicial Magistrate, Bazpur, 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; now, the applicant no.1 and the respondent no.2 are staying together.