MUNNAN KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicants seek to quash the cognizance order dated 05.05.2016 and the subsequent orders dated 23.12.2016 and 25.01.2017 passed by the Additional Judicial Magistrate, Khatima under Sections 498(A)/323/ 506 IPC in Criminal Case No. 26/2016, "Smt. Tara Bi Vs. Sablu Khan and others, registered at P.S. Sitarganj, District U.S. Nagar as well as the entire proceedings of the above criminal case pending in the court of learned Additional Judicial Magistrate, Khatima, District-Udham Singh Nagar and to stay the further proceedings of the aforesaid criminal case in terms of compromise arrived between the parties.

(2.) After perusal of the FIR, it would reveal respondent no.2, filed a complaint before Additional Judicial Magistrate, Khatima stating therein that she was married with Sablu Khan on 30.11.2013 with Muslim rites and rituals. She was blessed with a male child namely Sher Khan on 13.11.2014. She further stated in her complaint that her mother-in-law, brother-in-law and family members instigated her husband to demand Rs.1 lakh as dowry from her family. On 24.12.2015 her father-in-law, mother-in-law, sister-in-law, brother-in-law and other relatives came her house and threatened her that if you lodged a domestic violence case against them in that case she cannot harm them. They will not keep her in the matrimonial house without dowry. They also used abusive language and threatened to kill her.

(3.) The parties have filed Compounding Application (CRMA No.1867 of 2019) to show that the parties have buried their differences and have settled their disputes amicably.