SANJAY YADAV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant petition under Sec. 528 of the Bhartiya Nagarik Suraksha Sanhita, 2023 has been preferred by the petitioners to quash the charge sheet dtd. 29/12/2023, Cognizance and summoning order dtd. 3/7/2024, passed in Criminal Case No. 295 of 2024, State Vs. Sanjay Yadav, under Ss. 323, 498-A, 504 IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961 by the court of Judicial Magistrate, Sitarganj, District Udham Singh Nagar ('the case'), as well as the entire proceedings of the case on the basis of amicable settlement between the parties. A Compounding Application No. 1 of 2024 has been filed alongwith the affidavit of the parties.

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

(3.) Learned counsel for the parties would submit that they have settled the dispute amicably and they have decided to stay separate.