PRASHANT KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner seeks quashing of the Chargesheet dtd. 2/8/2023 (FIR No.65 of 2023, Police Station Cantt., District Dehradun, Under Ss. 498-A, 323, 504 IPC and Sec. ' of the Dowry Prohibition Act, 1961), Cognizance/ Summoning Order dtd. 5/3/2024, passed in Criminal Case No.1347 of 2024, State Vs. Prashant Kumar, , by the court of Second Additional Chief Judicial Magistrate, Dehradun, District Dehradun ('the case') as well as the entire proceedings of the case, on the basis of amicable settlement between the parties. A joint compounding application has been filed along with the affidavits.

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

(3.) The case is based on an FIR lodged by the lodged by the respondent no.2 ('the informant'), according to which, she and the petitioner were married on 11/6/2022, but after marriage, she was harassed and tortured for and in connection with the demand of dowry. The FIR is quite in detail. It records that a lot of atrocity was done on the informant. It is this FIR in which after investigation, chargesheet was submitted and the proceedings of the case have been initiated.