ASHOK KUMAR MITTAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Delay in filing the counter affidavit is condoned. Delay condonation application (IA/3/2024) made therefor, is allowed. Counter affidavit filed by the State, is taken on record.

(2.) Present C482 application has been filed by the applicant along with the compounding application (IA/4/2024) for quashing the charge-sheet dtd. 12/8/2023, summoning order dtd. 25/9/2023 passed by the learned Chief Judicial Magistrate, Dehradun in Criminal Case No.5888 of 2023 State Vs. Manoj Goyal and Others, for the offences punishable under Ss. 498A, 323, 504 and 506 IPC and under Sec. 3/4 of the Dowry Prohibition Act and the entire proceedings of aforementioned criminal case, on the basis of a compromise entered into between the parties.

(3.) A Co-ordinate Bench of this Court vide order dtd. 4/12/2024 directed the parties to the proceedings to appear before the District Legal Services Authority, District Dehradun on 11/12/2024 at 11:30 AM, who, in turn, was directed to record the statements of parties and verify the contents of the affidavits filed along with the compounding application.