(1.) By way of present application, moved under Section 482 of Cr.P.C. the applicants seek to quash the criminal case no.1133 of 2017, State Vs. Nitesh Chauhan and others (only against the present applicants), arising out of F.I.R. No.106 of 2017, under Section 498A IPC and 3/4 Dowry Prohibition Act, P.S. Khatima, District Udham Singh Nagar as well as summoning/ cognizance order dated 24.04.2017 and order dated 13.06.2017 passed by the A.C.J.M. Khatima, pending before the Court of A.C.J.M. Khatima in terms of compromise arrived between the parties.
(2.) After perusal of the FIR, it would reveal that respondent no.2 lodged FIR No.106 of 2017 on 04.03.2017 at under Section 498A IPC and 3/4 Dowry Prohibition Act, P.S. Khatima, District Udham Singh Nagar against the present applicants and other family members with the allegations that the accused persons mentally tortured her for bringing lesser dowry.
(3.) The parties have filed a Compounding Application nos. 1813 of 2019 and 1812 of 2019 to show that the parties have buried their differences and have settled their disputes amicably. In addition to this, the parties were sent to mediation centre of High Court. The report of mediation centre dated 22.02.2018 is on record. Accordingly, the present compounding applications have been moved. The parties have already entered into a compromise and Nitesh Singh Chauhan (husband) has already paid Rs.14,00,000/- (Rupees Fourteen Lakh) to respondent no.2-Ms. Nisha Bisht as permanent alimony.