KULDEEP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal misc. application is filed under Sec. 528 of B.N.S.S. by the petitioners/accused for quashing of the summoning order dtd. 8/2/2022, charge-sheet dtd. 4/12/2021 as well as the entire criminal proceedings of Criminal Case No. 80 of 2022, titled as 'State vs. Kuldeep Singh and Others' pending in the court of learned Civil Judge (J.D.)/Judicial Magistrate, Sitarganj, District Udham Singh Nagar under Ss. 323, 504, 506 and 498-A of IPC and Sec. 3/4 of the Dowry Proibition Act, P.S. Sitarganj, District Udham Singh Nagar qua the petitioners/accused, in view of the compromise arrived at between the parties.

(2.) In view of the fact that a Compounding Application (IA No. 01 of 2024) was filed by the parties before this Court, this Court vide order dtd. 20/3/2025 had directed the parties to appear before the Secretary, District Legal Services Authority, District Udham Singh Nagar in order to get their statements recorded and to verify the compromise deed.

(3.) Pursuant to such order, Secretary, District Legal Services Authority, District Udham Singh Nagar has submitted report dtd. 2/4/2025 which clearly indicates that the parties have settled the dispute amicably and have also verified the contents of the compromise.