DEVVRAT CHOUDHARY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present C482 application has been filed by the applicant along with compounding application for quashing the impugned Charge Sheet No.279 of 2019 dtd. 24/12/2017, F.I.R. No.267 of 2017 dtd. 28/10/2017 (Case Crime No.442 of 2017), under Ss. 498-A, 323 and 506 of IPC, registered in Police Station Kotwali Ranpiur, District Haridwar as well as summoning/cognizance order dtd. 16/3/2018 passed by learned Additional Chief Judicial Magistrate, Haridwar in Criminal Case No.661 of 2018, State Vs. Devvrat Choudhary and others, under Ss. 498-A, 323 and 506 of IPC.

(2.) It is contended in the compounding application by the parties that they have reached to amicable settlement as complainant/respondent no.2 and applicant no.1 got settled their dispute in terms of applying and taking a mutual divorce and in pursuance thereof a joint petition bearing No.591 of 2023, Smt. Ritesh Choudhary Vs. Devvrat Choudhary, under Sec. 13-B of Hindu Marriage Act, 1955 has already been filed by them before the court of learned Family Judge, Haridwar.

(3.) In sequel to order dtd. 21/3/2024, applicant no.1 (Devvrat Choudhary), respondent no.2 (Riesth Choudhary) and their minor daughter (Lakshika) are present, before this Court, who are duly identified by their respective Advocates.