SAURABH PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present C528 application, applicants have sought the indulgence of this Court for quashing the entire criminal proceedings of Criminal Case No.1589 of 2022, State vs. Saurabh Pandey and others, under Ss. 323, 504, 506, 498-A of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961, pending in the court of learned Additional Chief Judicial Magistrate, Haldwani, District Nainital on the basis of the compromise entered into between the parties.

(2.) Along with present C528 application, a joint compounding application (IA No.1/2024) has been filed by the parties. In the compounding application, it is stated that the parties have settled the dispute amicably and the applicant no.1-husband and respondent no.2-wife want to get separate by taking mutual divorce for which an Original Suit No.451 of 2024, Saurabh Pandey and others vs. Pooja Bhatt, under Sec. 13 (B) of the Hindu Marriage Act, 1955 has also been filed before the learned Judge, Family Court, Haldwani, District Nainital, in which, the date of second motion is fixed on 19/12/2024.

(3.) Applicant no.1-husband, applicant no.2-Father-in-law and applicant no.3-mother-in-law are present before this Court, duly identified by their respective counsel. Respondent no.2-wife is also present through V.C. duly identified by her counsel.