AMIT SATIYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present C528 application, the applicant has put to challenge the impugned FIR No.9 of 2024 dtd. 3/1/2024 under Ss. 323, 342, 498A, 504 IPC and under Sec. 3/4 of the Dowry Prohibition Act, registered with P.S. Ranipur, District Haridwar; Charge Sheet No.01 of 2024 dtd. 24/3/2024 under Ss. 323, 342, 498-A and 504 IPC; cognizance/ summoning order dtd. 22/6/2024 passed by learned First Judicial Magistrate, District Haridwar in Criminal Case No.797 of 2024 State of Uttarakhand Vs. Amit Satiya, under Ss. 323, 342, 498-A and 504 IPC, as well as the entire proceedings of aforementioned criminal case, on the ground of compromise entered into between the parties.

(2.) Along with the present C528 application, a joint compounding application (IA/1/2025) is filed duly supported by separate affidavits by applicant and respondent No.2.

(3.) In the compounding application, it has been stated by the parties that the present matter is a matrimonial dispute and now both the parties have settled their dispute amicably and decided to live separately and for that they have filed a petition u/s 13B of the Hindu Marriage Act, 1955, which has been decreed vide order dtd. 18/10/2025 by the learned Principal Judge, Family Court, District Haridwar, thus, respondent No.2 does not want to pursue with the case anymore.