MAIRAJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present criminal misc. application has been filed by the applicant for quashing the entire proceedings of Criminal Case No. 2619 of 2015 under Sections 498A, 323, 504, 506, 427 of I.P.C. and 3/4 of Dowry Prohibition Act arising out of F.I.R. No. 67 of 2015 dated 13.03.2015 under Sections 498A, 323, 504, 506, 427 of I.P.C. and 3/4 Dowry Prohibition Act registered at Police Station Jaspur, District Udham Singh Nagar as well as charge sheet dated 08.07.2015 passed thereon on the ground that the dispute has been amicably settled between the parties and the offence has been compounded. along with the criminal misc. application, joint compounding application has been filed by the applicant and respondent no. 2. In support of compounding application, compromise affidavits have been filed by the applicant and respondent no. 2. In the compounding application, it is stated by the respondent no. 2 that dispute between her and applicant has been settled and she has no grievance remain from applicant, as such the matter between the respondent no. 2 and the applicant has been settled amicably and the respondent no. 2 does not wish to carry the criminal litigation against the applicant.

(2.) It is prayed that the offences punishable under sections 498-A, 323, 504, 506, 427 Penal Code and Sec. 3/4 Dowry Prohibition Act, arising out of F.I.R. No. 67 of 2015 dated 13.03.2015 registered at Police Station Jaspur, District Udham Singh Nagar as well as charge sheet dated 08.07.2015, may be quashed.

(3.) Parties are present in the Court today and they are duly identified by their respective counsel. They admit the compromise.