GAURAV KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This petition was filed for quashing of summoning order dtd. 27/5/2024 passed by the learned Additional Chief Judicial Magistrate, Laksar, District Haridwar against the petitioners and further to quash Chargesheet dtd. 18/2/2024 along with entire proceedings of Criminal Case No.373 of 2024, 'State V/s Gaurav and others" pending in the court of Learned Additional Chief Judicial Magistrate, Laksar, District Haridwar (arising out of Case Crime No.0814 of 2023 under Ss. 498-A, 323, 377, 504 and 506 of the Indian Penal Code, 1860 and Sec. 3/4 of the Dowry Prohibition Act, 1961 at P.S. Laksar, District Haridwar) qua the petitioners, in view of the compromise arrived at among the parties.

(2.) In view of the fact that a Compounding Application was filed by the parties before this Court, this Court, vide order dtd. 17/10/2024, had directed the parties to appear before the Secretary, DLSA, Haridwar in order to get their statements recorded and to verify the compromise deed.

(3.) Pursuant to such order, Secretary, DLSA, Haridwar has submitted report dtd. 5/11/2024 which clearly indicates that the parties have settled the dispute amicably and have also verified the contents of the compromise.