ANOOP KUMAR Vs. STATE

JUDGEMENT

(1.) BY way of this petition, the petitioners have sought relief for quashing the proceedings of the Criminal Case No. 1190 of 2007, under Section 498-A, 504, 506 of I. P. C. and Section 3/4 Dowry Prohibition Act pending in the court of Judicial Magistrate, Kashipur. Heard Sri B. S. Negi, learned counsel for the petitioner, Sri Amrish Aggarwal, leaned counsel for the respondent No. 2 as well as learned A. G. A. and perused the record.

(2.) LEARNED counsel for the petitioners has invited my attention towards the compromise deed which has been filed as annexure No. 3 to the petition and has submitted that both the parties have settled their dispute and have entered into compromise outside the Court.

(3.) LEARNED counsel appearing on behalf of the respondent No. 2 has conceded this fact. If it is so, the counsel for the parties may bring this fact in the knowledge of the trial court where the matter is pending and the trial court after considering this aspect that the parties have settled their dispute outside the court will decide the matter expeditiously and without causing any unreasonable delay. With the aforesaid observations, the petition is disposed of finally.